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

State of Madhya Pradesh - Subsection

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

(b)
(i)the quantity of specified forest produce which may be transported by a consumer under Section 5 (2)(b);
(ii)[ the terms and conditions of a transit pass subject to which specified forest produce may be transported, the authority by which, the manner in which and the fee on payment of which such transit pass shall be issued under clause (c) of sub-section (2) of Section 5] [Substituted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).];