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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2)(e) in Karnataka Forest Act, 1963

(e)provide for the stoppage, reporting, examination and marking of timber or other forest produce in transit, in respect of which there is reason to believe that any money is payable to the Government or to which it is desirable for the purposes of this Act to affix a mark;