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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(4) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(4)The applicant shall produce 'No Objection Certificate' from the Local Self Government Institution having jurisdiction over the area along with the application for changing the name and style of the sawmill or other wood based industrial unit.