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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(h) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.) (h)in such forest or part thereof duly declared to be, closed by competent authority trespasses cattle or pastures cattle, or permits cattle to trespass ; or
