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

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State of Madhya Pradesh - Subsection

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

(b)the agent shall be liable to pay the loss, if any, incurred by the State Government as a result of cancellation of the appointment. The loss will be a sum to be calculated as under:-

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State of Madhya Pradesh - Subsection

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