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State of Odisha - Section

Section 9 in The Orissa Grama Panchayats (Minor Forest Produce Administration) Rules, 2002

9. Deemed traders.

(1)Public Sector undertakings like the Orissa Forest Development Corporation, Tribal Development Co-operative Corporation and Tribal Co-operative Marketing Development Federation of India Ltd., shall be deemed to have been registered under these rules.
(2)Notwithstanding the relaxation provided under Sub-rule (1), the provisions of rules 6, 7 and 3 shall apply to these public sector undertakings.