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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3)(d) in The Jammu And Kashmir Public Safety Act, 1978

(d)"timber" means timber of Fir, Kail, Chir or Deodar tree whether in logs or cut up in pieces but does not include firewood;