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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(2)(d) in The Bihar Private Forest Act, 1947

(d)to assist any Forest Officer or Police Officer demanding his aid in preventing the commission in such forest of any forest offence or, when there is-reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender; shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.