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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(3)Where the explanation offered by the licensee is found satisfactory the Authorized Officer may revoke the order of suspension of licence after getting the defects, if any, rectified and after realising the fee for restoration specified in Schedule C.