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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(k) in Tamil Nadu Forest Act, 1882

(k)regulate the use of property-marks for timber and the registration of such marks; declare the circumstances in which the registration of any property-marks may be refused or cancelled; prescribe the time for which such registration shall hold good; limit the number of such marks that may be registered by any one person; and provide for the levy of fees for such registration;