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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(1)(iii) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971

(iii)where there is reason to believe that an offence punishable under this Act or any rule made thereunder has been committed in respect of any minor forest produce, seize such minor forest produce together with the receptacles, if any, in which it is contained and all tools ropes, chains, boats, vehicles or cattle used in committing any such offence.