Section 72(1)(iii) in The Orissa Forest Act, 1972

[Cites 0, Cited by 1] [Section 72(1)] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(1)(iii) in The Orissa Forest Act, 1972

(iii)a sum of money which shall not in any case be less than the market value of the forest produce, or more than four times such value as estimated by such Forest Officer, where such offence involves forest produce which in the opinion of the Forest Officer should be retained by the Government :

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State of Odisha - Subsection

Section 72(1)(iii) in The Orissa Forest Act, 1972