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State of Assam - Section

Section 40A in Assam Forest Regulation, 1891

40A. Powers of Central Government as to movement of timber across customs frontiers.

- Notwithstanding anything in Section 40, the Central Government may make rules to prescribe the route by which alone timber or other forest produce may be imported, exported, or moved into or from (Assam) across any customs frontier as defined by the Central Government, and any rules made under Section 40 shall have effect subject to the rules made under this section.