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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1) in The M.P. Forest (Contract) Rules, 1927

(1)Every forest contract shall be in writing in the form annexed hereto and shall contain a provision whereby the forest contractor binds himself to do all the duties and acts required to be done by or under if the contract, and covenants that he and his servants and agents shall abstain from all the acts forbidden by or under such a contract.