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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6)(ii) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(ii)Whether availability of wood in the area for purpose of sawing is already not enough warranting establishment of a new saw mill or a [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.].