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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Nagaland - Subsection

Section 40(2)(m) in Nagaland Forest Act, 1968

(m)regulate the use of property-marks for timber and the registration of such marks, authorise the refusal or cancellation of the registration of any property marks, prescribe the time for which the registration of property marks is to hold good, limit the number of such marks which may be registered by any one person and provide for the levy of fees for such registration.