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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3)(e) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966

(e)The transport permit will be liable to be cancelled by the Divisional Forest Officer if there is reason to believe that it has been misused or is likely to be misused.