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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(10)(ii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(ii)The agent shall purchase and collect only such quality of specified forest produce as is fit for the purpose of consumption or use as raw material for manufacture or for trade and is described in agency notice. In addition to the above work, the agent if so required shall carry out such other words as are necessary and associated with the trade or specified forest produce within the unit in accordance with the instructions issued to him on the subject.