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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(i) in Tamil Nadu Sandalwood Transit Rules, 1967

(i)Every application for the registration of a property mark in respect of sandalwood to be extracted from private lands within the State shall be accompanied by a Statement in Form IV in which all the particulars therein prescribed shall be furnished to the District Forest Officer concerned and also by six facsimiles of the mark proposed. Form IV may be manuscript and shall be prepared by the applicant.