Section 4(2)(ii) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(ii) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

(ii)a saw mill or saw pit other than one referred to in Clause (i) and established prior to the appointed day, may continue to be operated, and shall be deemed to be a saw mill or saw pit, as the case may be, licensed under this Act,-

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State of Odisha - Subsection

Section 4(2)(ii) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991