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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(h) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(h)prohibit absolutely or subject to conditions within specified local limits the establishment of saw-pits, the converting, cutting, burning, concealing of marking of timber, the altering or effacing of any marks on the same, and the possession or carrying of marking hammers or other implements used for marking timber;