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

State of Bihar - Subsection

Section 4(1) in Bihar Rules for the Establishment of Saw Pits and Establishment and Regulation of Depots, 1983

(1)No person shall establish, maintain or run a saw pit or depot without previously obtaining a licence in proper form from the Divisional Forest Officer.