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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4)(i) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(i)The application for licence for saw mill or [x x x] [Word 'saw pit' or 'saw pits' omitted by Notification No. F-30-8-2000-X-3, dated 22-9-2005.] complete in all respects including the prescribed application fee shall be submitted to the licensing officer.