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[Cites 0, Cited by 0] [Section 22(9)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(9)(e) in The M.P. Vanijyik Kar Adhiniyam, 1994

(e)the Commissioner for reasons to be recorded in writing, is of the opinion that the registration certificate should be cancelled for any other reason;