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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(e) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

(e)"Purchaser" means a person or party to whom specified timber has been sold or otherwise disposed off in such manner as the State Government may direct under Section 12 of the Act;