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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(b) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969

(b)the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in respect of which such contravention has been made or such part thereof as the Court may deem fit shall be forfeited to the State Government: