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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(1)(b) in The Orissa Forest Act, 1972

(b)all wood or timber bearing marks which have not been registered in accordance with the rules made under Section 45, or on which the marks have been obliterated, altered or defaced by fire or otherwise; and