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] [Entire Act] State of Assam - Section Section 20 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960 20. Entries in the Register in respect of any Raid Forests shall not be called in question except in a competent court of law.
