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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in The M.P. Van Upaj Ke Kararon Ka Punrikshan Adhiniyam, 1987 (b)"forest-produce" shall have the meaning assigned to it in the Indian Forest Act, 1927 (No. 16 of 1927) in its application to the State of Madhya Pradesh;
