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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(10)(i) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(i)Unless otherwise directed by the Divisional Forest Officer the agent shall purchase the specified forest produce from persons mentioned in Sub-clause (i) of Clause (d) of Section 2 and collect specified forest produce from Government land at the depot of deports opened by him or ordered to be opened by the Divisional Forest Officer in accordance with the provisions of the Act, the agreement and these rules. The Divisional Forest Officer may, from time to time give him appropriate directions in this behalf, not inconsistent with the provisions of the Act, the rules and the agreement.