Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(4) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(4)In case of non-acceptance of application received for special Licence, the licence fees and amount of other security deposit, will be refunded to the applicant within 15 days.