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

State of Madhya Pradesh - Subsection

Section 4(4) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(4)Before granting the licence to the applicant, the licensing officer shall show him the copy of the conditions under which the licence is being granted and the forms of accounts in which accounts of arrival sawing and disposal of wood shall be maintained. The licensing officer shall get these conditions read before and consents of the forms explained to the applicant if he is not able to read. The licensing officer shall obtain the signature or thumb impression, as the case may be, of the applicant as a token of his acceptance of these conditions. A copy of the conditions and forms in which accounts shall be maintained shall be supplied to the applicant.