Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(p) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(p)"State Level Committee" means the Committee constituted by Central Empowered Committee to assess the availability of timber before establishing new wood-based industries, to examine feasibility of grant or permission to units, based exclusively on rubber wood and to examine applications received or referred to Central Empowered Committee by the Hon'ble Court regarding grant of permission to new wood-based industries in Kerala.