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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

(2)No alteration shall be made in any thing written on any transport permit, except in the matter of route and period and this may be done only by a Forest Officer not below the rank of Forest Ranger for sufficient reasons to be recorded in writing.