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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(e) in The Orissa Forest Act, 1972

(e)provide for the establishment and regulation of deposits to which such timber or other forest produce shall be taken by the person in charge of it for examination, or for the payment of such money, or in order that such marks may be affixed to it and the conditions under which such timber or other produce shall be brought to, stored at and removed from such depots;