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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in Rajasthan Forest Act, 1953

(3)All duties on timber or other forest produce which at the time when this Act comes into force in any territory, are levied therein under the authority of the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] this Act.