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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(ii) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(ii)Any unit under this category which started functioning after 30th October, 2002 shall be given licence only after assessing the availability of wood from all sources by the Advisory Committee and on satisfaction that adequate quantity of wood of the unit is available.