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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(2)An application for licence under Section 13 shall be in Form K to be obtained from the Office of the Divisional Forest Officer on payment of rupee one per form. Separate application shall be required for each specified forest produce.