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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Forest Shooting Rules, 1973

(2)No working of the forests for extraction of forest produce from the sanction area and no grazing, cultivation or habitation therein shall be allowed except with the permission of the Chief Conservator of Forests.