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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 18(2) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012

(2)Nothing in this section shall be deemed to apply to any article, which under the orders of the Principal Chief Conservator of Forests, has become the property of the person to whom the same was furnished.