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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(5) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(5)The Authorized Officer, under whose jurisdiction the sawmill or other wood based industrial unit has been proposed to be shifted, shall within thirty days from the date of receipt of the documents as stipulated in sub-rule