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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(6) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(6)The sawmill or other wood based industrial unit which has been functioning on the date of commencement of these rules under the licence issued by a Local Self Government Institution may continue to function fill a decision is taken by the Authorised Officer on the application for licence under rule 7.