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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3)(b) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(b)the specified forest produce shall be transported only by the route specified in the permit and shall be produced for checking at such place or places as may be specified therein;