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State of Maharashtra - Section

Section 20 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969

20. Act XVI of 1927 not to apply to [*] [The word 'minor' was deleted by Maharashtra 45 of 1997, section 11.] forest produce for purposes covered under this Act.

- Nothing contained in the Indian Forest Act, 1927, shall apply to V] forest produce in respect of matters for which provisions are contained in this Act.