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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(i) in The Orissa Forest Act, 1972

(i)regulate the use of property marks for timber, and the registration of such marks, prescribe the time for which such registration shall hold good; limit the number of such marks that may be registered by any person, and provide for the levy of fees for such registration;