Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(10) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973 (10)The licensee shall sell the specified timber in retail to any consumer upto five cubic meters for bona fide use and beyond 5 cu. m. to a registered consumer only.
