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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(4)On receipt of the treasury receipt challans showing the payment of deposit and royalty, if any, the issuing officer shall grant the licence applied for in the appropriate form specified in sub-rule (5).