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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(2) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(2)The permission referred to in sub-rule (1), if granted, shall specify the place at which it is to take effect, and may contain other conditions regarding the previous inspection of timber or otherwise, as the case may be.