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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2) in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000

(2)When any property has been seized as liable for confiscation, such Forest officer after the composition referred in sub-section (1) of the Section may release the name on payment of the value thereof as estimated by such officer.