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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(9) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(9)In the event of refusal of licence by the Authorized Officer, the applicant shall forth with stop operation and wind up the sawmill or the wood based industrial unit with effect from the date of communication of the order, in writing, refusing to grant the licence.