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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(2) in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982

(2)The State Government through its authorised officer or the agent may make such advances of money on such terms and conditions as may be prescribed to the owner whose forest produce is covered by the felling programme under the Himachal Pradesh Land Preservation Act, 1978 (28 of 1978).