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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(v) in The Schedule of Rate for Forest Produce in Orissa Rules, 1977

(v)"Forest produce for own" use means forest produce removed from the protected forests for the personal consumption in the village or town, as the case may be, and not for sale or barter;