Section 41(2)(d) in Rajasthan Forest Act, 1953

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State of Rajasthan - Subsection

Section 41(2)(d) in Rajasthan Forest Act, 1953

(d)provided for the stoppage, reporting, examination and marking of timber or other forest produce in respect of which there is reason to believe that any money is payable to the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] on account of the price thereof. or on account of any duty. fee. royalty or charge due thereon. or to which it is desirable for the purposes of this Act to affix a mark:

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State of Rajasthan - Subsection

Section 41(2)(d) in Rajasthan Forest Act, 1953