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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(10)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(ii)The agent shall purchase and collect only such quality of specified forest produce as is fit for the purpose of consumption or use as raw materials for manufacture or for trade and is described in agency notice. In addition to the above work, the agent if so required, shall carry out such other works as are necessary and associated with the trade of specified forest produce within the unit in accordance with a instructions issued to him on the subject.