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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2)(a) in Rajasthan Forest Act, 1953

(a)prescribe the routes by which alone timber or other specified forest produce may be imported, exported or moved into, from or within [State of Rajasthan] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).];