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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(5)(i) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(i)Every application shall also be accompanied by a receipted Treasury Challan in support of cash deposit of five hundred rupees credited under the Head "882-Forest Remittance" in favour of the Divisional Forest Officer concerned as advance Security Deposit Challan for making such deposit may be obtained from any Divisional Forest Officer.