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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2)(g) in Karnataka Forest Act, 1963

(g)provide for the establishment and regulation of depots to which such timber or other forest produce shall be taken by those in charge of it for examination, or for the payment of such money or in order that such marks may be affixed to it; and the condition under which such timber or other forest produce shall be brought to, stored at and removed from such depots; and for regulating the appointment and duties of persons employed thereat;