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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(5)(ii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(ii)In addition to the advance security deposit mentioned above the applicant shall furnish and enclose a certificate of personal solvency or the security bond of an independent surety holding such certificate to the extent of the amount specified in the aforesaid notice issued under sub-rule (1) ;