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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(3) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(3)All timber salved under these Rules, which may become vested in the Government, may be, disposed of to the best advantage of the Government after two months from the expiry of the period fixed for the disposal of claims under Section 46 of the said Act.