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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(8) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(8)The No Objection Certificate granted by the Central Empowered Committee or by the State Level Committee shall be deemed to be a licence granted tinder these rules till the expiry of the period of such No Objection Certificate.