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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(8) in The U.P. Private Forests Rules, 1950

(8)All such marks shall be registered at the office of the Divisional Forest Officer in whose jurisdiction the vested forest lies. The registration shall hold good up to September 30, following. No person shall be allowed to register a mark already registered in favour of another person, nor any mark used by the Government.