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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2)(e) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(e)regulate the use of property marks for timber and the registration of such marks, authorise the refusal or cancellation of the registration on any property marks, prescribe the time for which the registration of property marks is to hold good, limit the number of such marks which may be registered by any one person and provide for the levy of fees for such registration.