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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Bombay Presidency - Subsection

Section 88(1)(ii) in The Bombay Forest Rules, 1942

(ii)Within the limits of any reserved or protected forest, or of any land referred to in clause (i) and within [eighty kilometres] [Substituted for the words 'twenty miles' by G.N. dated 19.8.1981.] of such limits, no person shall erect or operate any machinery or saw-mill for cutting or converting of timber, without obtaining a licence in that behalf.