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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951

(2)[ Nothing contained in sub-section (1) shall apply to the felling, appropriating or damaging any branch of babool tree for the purpose of using it or causing it to be used for cleaning teeth ] [This sub-section was substituted for the original, by Saurashtra 27 of 1954.].