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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(1) in Assam Forest Regulation, 1891

(1)The Central Government may levy a duty in such manner, at such places and at such rates as it may prescribe by notification in the official Gazette, on all forest produce which is brought into the territories to which this Regulation extends from any place beyond those territories.