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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982

(2)Notwithstanding anything contained in sub-section (1), where the officer-in-charge of the division has reason to believe that any forest produce offered for sale belongs to the State Government, such forest produce may be appropriated without payment of price.