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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(8)(g) in The Orissa Timber and Other Forest Produce Transit Rules, 1980

(g)After completion of the joint verification or of the test check, if any, made, the D.F.O. shall direct the applicant to register his property hammer mark with him on deposit of the required fees which shall be done within ten days.