Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(6) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973 (6)On production of evidence in respect of having deposited the amount of annual fee, the Divisional Forest Officer or his Gazetted Assistant shall grant a licence in Form I.
