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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(5) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(5)For licence, the applicant, including those covered under sub-rule (3) of this rule,shall also furnish on demand to the Authorised Officer or to the Appellate Authority, as the case may be, any, information or records relevant for taking a decision on the application.'