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 Bihar - Section Section 4 in Bihar Forest Contract Rules 4. Forest contractor entitled only to the forest produce so purchased. - A forest contractor shall not be entitled to appropriate or use any forest produce other than the forest produce purchased by him under his contract.
