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(2) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973 (2)Any application, for licence under Section 13 of the Act shall be in Form H to be obtained from the Office of the Divisional Forest Officer on payment of rupee one per form.
