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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(1)To obtain licence to establish a saw mill [x x x] [Word 'saw pit' omitted by Notification No. F- 30-8-2000-X-3, dated 22-9-2005.] or to operate a saw mill [x x x] [Word 'saw pit' omitted by Notification No. F-30-8-2000-X- 3, dated 22-9-2005.] in existence on the appointed day (under Section 4) the person shall make an application to the licensing officer.