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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(3)Where an application under sub-rules (1) or (2) or (3) of rule 6 is allowed, the applicant Shall pay licence fee at the rates specified in Schedule. 1).