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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(d) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984

(d)The [quarterly] [Substituted by Notification No. F-30-8-2000-X-3, dated 22-9-2005, for 'monthly'.] account of arrival sawing and disposal of wood received for sawing only shall be kept in the form prescribed for this purpose in sub-rule (2) of Rule 6.