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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3)(d) in The Jammu and Kashmir Public Safety Act, 1978

(d)[ "timber" means timber of Fir, Kail, Chiror Deodar tree whether in logs or cut up in pieces but does not include firewood.] [Substituted by Act VIII of 2001, section 2.]