Section 3(9)(v) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

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State of Madhya Pradesh - Subsection

Section 3(9)(v) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(v)The security deposit of the balance, as the case may be, shall be refunded to the agent or the person depositing it on behalf of the agent when the Divisional Forest Officer is satisfied that all the obligations and formalities on the part of the agent under the terms of the agreement and the provisions of these rules and the Act have been duly complied with and that no amount is due against him.

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State of Madhya Pradesh - Subsection

Section 3(9)(v) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969