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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(3) in Telangana Forest Act, 1967

(3)Subject to the provisions of sub-section (1), no forest produce obtained in exercise of any right continued under section 11 shall be sold or exchanged except to the extent provided by the order passed under sub-section (4) of section 11 in respect thereof.