Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(7) in The M.P. Forest (Contract) Rules, 1927

(7)Every contractor shall obtain a licence from the Excise Department before beginning work under the contract and shall be bound to observe the provisions of the Excise Act, the rules made thereunder and the terms and conditions of his licence.