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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(3) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(3)The permit-holder shall camp only on such regular Camping grounds as may have been set apart by the forest authorities or in places specifically pointed out to him by a Forest Officer.