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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(5) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(5)Where the sawmill or the wood based industrial unit is run by a Company or a Partnership Firm the applicant shall produce No Objection Certificate from the Registrar of Companies or the Registrar of Firms, as the case may be, along with the application for changing the name and style.