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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(2)Any person having any right in any forest in respect of any specified forest produce may, under Clause (d) of Sub-section (2) of Section 5, transport such produce for his domestic use or consumption up to the quantity specified under Sub-rule (1).