Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Madhya Pradesh - Subsection Section 6(5) in The M.P. Lok Vaniki Rules, 2002 (5)Transport of forest produce obtained from felling operation in accordance with the approved management plan shall be subject to the provisions of the Madhya Pradesh Transit (Forest Produce) Rules, 2000.
