Section 3(8)(i) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(8)(i) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

(i)On appointment as an agent, the person or Cram Panchayat, or Co-operative Society including Madhya Pradesh State Tribal Co-operative Development Corporation, §o appointed shall executive a agreement in Form B within fifteen days of the issue of the order of appointment, failing which the appointment shall be liable to be cancelled and on such cancellation,-

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State of Madhya Pradesh - Subsection

Section 3(8)(i) in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969