Section 3(4)(ii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

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State of Madhya Pradesh - Subsection

Section 3(4)(ii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(ii)No person shall be allowed to apply on behalf of another person or a firm unless he encloses a copy, with application and produces the original before the Divisional Forest Officer, of the power of attorney executed by such person or firm empowering him to act on his or their behalf or the certificate of registration of the firm of which he claims to be a partner.

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State of Madhya Pradesh - Subsection

Section 3(4)(ii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969