Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in The M.P. Forest Protection Reward Rules, 2004

5. Recovery of Reward.

- If after the payment of the reward, the conviction is reversed in appeal, the amount paid in reward shall not be recovered from the person to whom it has been paid, unless it appears that they have acted fraudulently in the case.