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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Telangana - Subsection

Section 59(1)(iii) in Telangana Forest Act, 1967

(iii)a sum of money which shall not in any case be less than the value of the forest produce or more than four times such value as estimated by such forest officer, where such offence involves forest produce which in the opinion of the forest officer should be retained by the Government.