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 25] [Entire Act] State of Madhya Pradesh - Subsection Section 25(10) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974 (10)A permit-holder shall not interfere with the forest works being carried out by the forest department or the lessee.
