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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(3)An application submitted to the Central EmPowered Committee or to the. State level Committee for No ObjeCtion Certificate shall be deemed to. be, an application for licence submitted tinder sub rule (1) or sub-rule (2), as the case may be.