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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(b) in Kerala Forest Act, 1961

(b)prohibit the import or export or moving within defined local limits of timber or forest produce without a pass from the landholders from whose land It was brought, or from an officer duly authorised to issue the same, or otherwise than in accordance with the conditions of such pass;