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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Forest (Contract) Rules, 1927

(1)A forest contractor shall not remove any forest produce from the contract area unless it is accompanied by a pass written in Hindi language in Devnagari script and signed by the contractor or his numbered serially.