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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991

(2)The stock of wood which is not accounted for satisfactorily shall be presumed to have been obtained unlawfully and shall be liable for confiscation by the Licensing Officer following the procedure provided in the Sub-section (2) of Section 13.