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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(2)(m) in Assam Forest Regulation, 1891

(m)regulate the use of property-marks for timber and the registration of such marks, authorise the refusal of cancellation of the registration of any property-marks, prescribe the time for which the registration of property-marks hold good, limit the number of such marks which may be registered by any one person, and provide for the levy of fees for such registration.