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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

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

(3)Every person owning or running a sawmill or any other wood based industrial unit on or before 30th October, 2002 shall apply for a licence under these rules within a period of six months from the date of commencement of these rules.