Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Chattisgarh - Subsection Section 20(4) in The Chhattisgarh Transit (Forest Produce) Rules, 2001 (4)If any discrepancies or irregularities are noticed, the provisions of Section 52 of Indian Forest Act, 1927 shall be applicable.
