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

State of Karnataka - Subsection

Section 37(2) in Karnataka Forest Act, 1963

(2)Notwithstanding anything contained in sub-section (1), the State Government may, by notification, and for reasons to be specified in such notification, exempt any class of forests, or class of trees or any forest produce therein from all or any of the provisions of this section.