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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(i) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(i)"saw mill" means any device and machinery with which and the premises (including the precincts thereof) in which or in any part of which sawing is carried on with the aid of electrical and mechanical power;