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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(g) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(g)
(i)prescription of the quantity of specified forest produce under sub-section (1) of Section 11;
(ii)the period within which, the fee on payment of which and the manner in which the registration under sub-section (1) of Section 11 shall be made;
(iii)declaration, accounts and returns which shall he submitted under sub-section (2) of Section 11 and the form in which, the officer to whom and the intervals at which they shall be submitted;
(gg)[ the [consideration] [Inserted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).] on payment of which permission may be granted under sub-section (3) of Section 12-A].