Section 15(1)(iii) in The Orissa Forest Produce (Control of Trade) Act, 1981

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State of Odisha - Subsection

Section 15(1)(iii) in The Orissa Forest Produce (Control of Trade) Act, 1981

(iii)seize the specified forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened along with the receptacles containing such produce, or the vehicle or boats used in carrying such produce,

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State of Odisha - Subsection

Section 15(1)(iii) in The Orissa Forest Produce (Control of Trade) Act, 1981