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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(iii) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

(iii)If on account of the conviction of any forest offence, or for any other reason which seems to the Chief Forest Officer to be sufficient, the holder or the applicant is not considered to be a fit person to be entrusted with such mark.