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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Forest Produce (Control of Trade) Act, 1981

(3)Any person desiring to sell any specified forest produce may sell them to the aforesaid Government officer or agent at any depot situated within the unit wherein such produce was grown or found :Provided that State Government, the Government officer or the agent shall not be bound to re-purchase specified forest produce once sold.