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

State of Assam - Subsection

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

(g)establish revenue-stations to which forest produce is to be taken by the persons in charge of it for examination, or for the realisation of such money, or in order that such mark may be affixed to it, and prescribe, or authorise, a Forest Officer, subject to such control as aforesaid, to prescribe the conditions under which forest produce is to be brought to, stored at and removed from such revenue-station ;