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[Cites 0, Cited by 6] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(1) in The Orissa Forest Act, 1972

(1)When there is reason to believe that a forest offence has been committed in respect of any forest produce, such produce, together with all tools, ropes, chains, boats, vehicles or cattle used in committing any such offence may be seized by any Forest Officer or Police Officer.