Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(4) in The M.P. Forest (Contract) Rules, 1927 (4)When the forest contract is concluded all blank triplicate forms shall be returned to the Range Officer, and the contractor shall be given a refund of their value.
