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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(2) in The Mizo District (Forest) Act, 1955

(2)No forest produce shall be removed in transit pass or any revenue station, unless provided with a pass in the form given in Appendix II to this Act. Such passes shall be obtained from the officer-in-charge of the first revenue station reached by such forest produce.