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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(3)An unrefundable fee or rupees ten shall be paid for each application for agency. The amount shall be payable to the account of the division in which the unit is situated in accordance with the rules prescribed for acceptance of money by the Forest Department. A separate application shall be required for each unit of a specified forest produce.