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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1)(v) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(v)The period of licence granted under these rules shall be for only three years from the date of issuance of the same and shall be renewed for every three years.