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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(2)The saw mill or other wood based industrial unit shall not function without a licence and shall be closed down on the expiry of the period of licence or on cancellation or suspension of the licence.