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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(d) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983

(d)"Existing saw mill" means a saw mill carrying on timber sawing operations at the commencement of these Rules, and includes a saw mill in existence at such commencement which may not be carrying on timber sawing operations but in which timber sawing operations have been carried on at any timber within a period of six months prior to such commencement.