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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(3)Any person desiring to sell the specified forest produce may sell them to the aforesaid Government officer or agent at any depot situated within the said unit:Provided that the State Government, the Government Officer or agent shall not be bound to repurchase the specified forest produce once sold.