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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(a) in The Orissa Forest Act, 1972

(a)knowingly counterfeits or unlawfully affixes upon any timber of standing trees a mark used by Forest Officer to indicate that such timber or tree is the property of Government or of some person, or that it may lawfully be cut or removed by some person: or