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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(9) in The Maharashtra Protected Forests (Marathwada/Konhan and Western Maharashtra) Rules, 1998

(9)(1) No person shall as provided in rule 8 have a right to collect any lac, harra, rosha, grass, apta, tendu leaves and gum which are of commercial value.