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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(3) in The M.P. Forest (Form of Appeal) Rules, 1988

(3)They shall [come into force on such date] [Came into force on 1-12-1988 vide Notification No. 18-3-88-X-3, dated 30-11-1988; published in the M.P. Rajpatra (Asadharan), dated 1-12-1988.] as the State Government may by notification, in the Official Gazette appoint.