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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Forests (Hunting, Shooting, Fishing, Poisoning Water and Setting Traps or Snares in Reserved or Protected Forests) Rules, 1963

(1)On receipt of an application under Rule 8 the Divisional Forest Officer may after making such enquiry as he may deem fit, grant or refuse a permit or licence for reasons to be recorded.