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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(2)An application for the reservation of the shooting block shall be accompanied by a Treasury Challan showing that the fee as prescribed in sub-rule (1) above had been paid under Revenue Deposit.