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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)If the application for grant of a licence for a part of any year from a registered dealer commencing his business in that year is received within the period specified in sub-rule (3), the licence shall be granted from the date of validity, of his registration certificate.