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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(iii) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969

(iii)seize [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] 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 receptacle containing such produce or the vehicles or boats used in carrying such produce.