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State of Madhya Pradesh - Section

Section 75 in The Indian Forest Act, 1927

75. Forest officers not to trade.

- Except with the permission in writing of the State Government no forest officer shall, as principal or agent, trade in timber or other forest- produce, or be or become interested in any lease of any forest or in any contract for working any forest, whether in or outside [the territories to which this Act extends.] [Substituted by ALO 1956.]