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

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(2)The application for establishing a saw mill [x x x] [Word 'saw pit' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] shall be in Form A and the application for operating 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, shall be in Form `B'. Such application form may be had from the officer of the licensing officer concerned or from any other licensing officer.