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[Cites 0, Cited by 8] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(18) in Karnataka Forest Act, 1963

(18)[ "sandalwood" means any portion of a sandal (santalumalbum) tree and includes bark, leaves and roots thereof, whether containing heartwood or not and whether in the form of roots, billets, pieces (sawn or otherwise) chips (whether coloured or not and whether mixed with other ingredients or not), sawdust, spentwood, flakes or pulp [and sandalwood oil] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.] [but does not include sandalwood manufactured in the form of sandalwood handicraft articles] [Inserted by Act 10 of 1989 w.e.f. 16.3.1989.];]