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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(v) in Management and Working of the Forests

(v)Any entry in Form No. 4. in which the rate differs from the sanctioned schedule of rates should be intialled by the Divisional Forest Officer in the "Remarks" column to show that the rate has been adopted under his orders.