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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1) in The Chhattisgarh Transit (Forest Produce) Rules, 2001

(1)Any person, who intends to import any forest produce into the State of Chhattisgarh, shall get himself registered in the office of the concerned Divisional Forest Officer where the forest produce is to be transported.