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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(viii) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

(viii)Whether the timber or any other produce from tree s or forest produce sought to the disposed of will be consumed locally or taken outside the jurisdiction of the District Council, United Khasi-Jaintia Hills or brought to Shillong for purposes of sale, trade or business............