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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(e) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(e)quarries stone, burns lime or charcoal or collects, subject to any manufacturing process, or removes, any forest produce ;
(ee)[ knowingly receives or is in possession of illicit forest produce; ] [Inserted by Act V of 1980, Section 3.]