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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(3)The fee referred under sub-rule (2) for renewal of licence shall be remitted in the Government Treasury by Challan or by Demand Draft or by such other mode of remittance approved by the Government.