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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Orissa Forest Produce (Control of Trade) Act, 1981

(1)The State Government may, from time to time, by notification, direct that from a date specified therein, a forest produce specified in the notification mentioned in or issued under Sub-section (3), Section 1 shall cease to be a specified forest produce in relation to the areas as may be specified in the notification.