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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(8) in The M.P. Tendu Patta (Vyapar Viniyaman) Niyamavali, 1966

(8)The Committee's advise shall be conveyed to State Government through the proceedings of the meetings, which shall be sent so as to reach the Secretary to the Government, Forest Department, by the 15th of December, or such earlier date as the Government may fix tor a particular year. The State Government may, however, in a special case allow a Committee further time in accordance with the proviso to Section 7. The request for further time on behalf of a Committee should be made well in advance by the Convenor.