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State of Maharashtra - Section

Section 10 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969

10. Registration.

- Every grower of [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce other than the State Government shall if the quantity of such produce grown by him during a year is likely to exceed such quantity as may be prescribed, get himself registered in the prescribed manner.