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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5)(c) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(c)the licensee has, in the premises of the saw mill [x x x] [The words 'or saw pit', omitted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003).], wood which he is not able to account for satisfactorily and consequently which is liable for confiscation under Section 9;