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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(4) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

(4)[ No growers shall carry on,-
(a)any trade or business in,
(b)any industry with the use of,
the minor forest produce to which this Act applies, except in accordance with the provisions of this Act or the rules made thereunder.] [Added by Act No. 21 of 1974.]