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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(1)(iii) in The Bihar Forest Produce (Regulation of Trade) Act, 1984

(iii)seize the specified forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened along with the receptacles containing such produce and all tools, ropes, chains, boats or/and vehicles used in committing any such offence.