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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(ii) in The M.P. Forest (Contract) Rules, 1927 (ii)shall forthwith report the case for the orders of the Divisional Forest Officer who may pass such orders thereon under this rule as he may think fit.
