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[Cites 0, Cited by 0] [Section 22(8)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(8)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)The Commissioner shall-
(i)on an application made by a dealer for amendment of his registration certificate in pursuance of the provisions of Section 48 or otherwise, amend the registration certificate of the dealer or reject the application within 30 days of the date of receipt of such application, after making such enquiry as he deems fit; and
(ii)on being satisfied that the registration certificate issued to a dealer requires amendment with regard to certain particulars specified therein, amend the registration certificate after giving the dealer an opportunity of being heard.