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[Cites 0, Cited by 2] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3) in Indian Forest Act, 1927

(3)All duties on timber or other forest-produce which, at the time when this Act comes into force in any territory, are levied therein under the authority of the [State Government] [[Substituted byA.O.1950.]], shall be deemed to be and to have been duly levied under the provisions of this Act.