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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(5)(c) in M.P. Protected Forest Rules, 1960

(c)Unless exempted by the Divisional Forest Officer under sub-rule (a), every person entering a protected forest for taking nistar shall carry with him the nistar pass or a valid licence and shall obtain nistar from the forest in accordance with the provisions of these rules.