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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Bombay Presidency - Subsection

Section 73(c) in The Bombay Forest Rules, 1942

(c)if the timber falling within rule 82, and scented sandalwood of any dimension bears a distinguishable private property mark of the owner of such timber or scented sandalwood (being a property mark, description of which has been registered in the office of the Conservator of the Forests, in charge of the Circle into which the forest-produce is sought to be imported).]