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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(2)[ The amount of contribution payable under sub section (1) shall be paid to the Board before the last day of each calendar month.] [Substituted by M.P. Act No. 13 of 1994 (w.e.f. 15-7-1994).][(2-A) Every occupier shall transport his manufactured Slate Pencil from the Slate Pencil Factory after obtaining a no dues certificate to the effect that the contribution payable under sub-section (1) has been paid to the Board.] [Inserted by M.P. Act No. 24 of 1999.]