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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(10)(i) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(i)Unless otherwise directed by the Divisional Forest Officer, the agent shall purchase the specified forest produce from persons mentioned in items (b) and (c) of sub-clause (ii) of clause (I) of Section 2 and collect specified forest produce from Government land at the deposit or depots opened by him it or ordered to be opened by the Divisional Forest Officer, in accordance with the provisions of the Act, the agreement and these rules. The Divisional Forest Officer may, from time to time, give him appropriate directions in this behalf, not inconsistent with the provisions of the Act, the rules and the agreement.