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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(2)(b) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

(b)minor forest produce purchased from the Government or from any authorised officer or agent, by any person for manufacture of finished goods within the State using such produce, or by any person for sale of such produce outside the State, [may be cured or otherwise processed or stored or transported by such person within or outside the unit,] [Substituted by Act No. 21 of 1974.] in accordance with the terms and conditions of a permit, to be issued in that behalf by such authority and in such manner as may be prescribed.