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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(3)Where the issuing officer decides to grant the licence applied for, he shall require the applicant to submit within such time as he may specify the necessary treasury receipt challans showing the payment of deposit and royalty, if any, as specified in Rule 14 and Rule 15.