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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(3) in Tamil Nadu Forest Act, 1882

(3)[ Nothing contained in sub-sections (1) and (2) shall apply to any offence in respect of -
(a)any sandalwood, where the weight of such sandalwood involved in such offence is more than one hundred kilograms; and
(b)any scheduled timber (other than sandalwood) where the value of such scheduled timber involved in such offence is more than ten thousand rupees.]