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 1] [Section 10] [Entire Act] Union of India - Subsection Section 10(2) in Indian Forest Act, 1927 (2)On receipt of the statement and opinion, the [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] may make an order permitting or prohibiting the practice wholly or in part.
