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[Cites 0, Cited by 3] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(h) in Indian Forest Act, 1927

(h)prohibit absolutely or subject to conditions, within specified local limits, the establishment of saw-pits, the converting, cutting, burning, concealing or making of timber, the altering or effacing of any marks on the same, or the possession or carrying of marking hammers or other implements used for marking timber;