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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(k) in Kerala Forest Act, 1961

(k)regulate the use of property marks for timber and provide for the registration of such marks ; declare the circumstance in which the registration of any property marks may be refused or cancelled, prescribe the tune for which such registration shall hold good : limit the number of such marks that may be registered by any one person; and provide for the levy of fees for such registration ; and