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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(b) in Tamil Nadu Sandalwood Transit Rules, 1967

(b)All such property marks shall be registered at a District Forest Office -
(i)in accordance with the provisions of sub-rule (3) if the marks relates to the sandalwood extracted from private lands within the State; and
(ii)in accordance with the provisions of sub-rule (4) if the marks relate to sandalwood other than that extracted from private lands within the State.