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State of Madhya Pradesh - Section

Section 23 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

23. No compensation for suspension or cancellation of licence.

- A person whose licence is suspended or cancelled under Section 21 shall not be entitled to any compensation in respect of such suspension or cancellation or to the refund of any fee paid in respect of such licence.