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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in Kerala Preservation of Trees Act, 1986

(2)Every officer seizing any timber under sub-section (1) shall place on such timber a mark indicating that the same has been so seized and shall, as soon as may be, make a report of such seizure to the authorised officer.