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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(b) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(b)any person any transport the specified forest produce not exceeding the quantity as may be prescribed from the place of purchase of such produce to the place where such produce is required for his bona fide use or for consumption;