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State of Sikkim - Section

Section 49 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988

49. The Government shall not be responsible for any loss or damage which may occur in respect of any timber collected under section 45 and no forest officer shall be responsible for any such loss or damage unless he causes such loss or damage willfully, negligently, maliciously or fraudulently.