Section 6(5)(a) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

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State of Madhya Pradesh - Subsection

Section 6(5)(a) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(a)the licensee has parted, in whole or in part with his control over the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).] or has otherwise ceased to operate or own such saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).]; or

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State of Madhya Pradesh - Subsection

Section 6(5)(a) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984