Section 3(5)(iii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

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State of Madhya Pradesh - Subsection

Section 3(5)(iii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(iii)The applicant shall not withdraw the application until orders of the competent authority accepting or rejecting the application are passed or another person, Gram Panchayat or Co-operative Society or the Madhya Pradesh State Tribal Co-operative Development Corporation is appointed an Agent for that unit. Breach of this provision will entail forfeiture of the advance security deposit prescribed under clause (i).

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State of Madhya Pradesh - Subsection

Section 3(5)(iii) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969