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 1] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2) in The Indian Forest Act, 1927

(2)The State Government may prescribe, as penalties for the contravention of any rules made under this section, imprisonment for a term which may [extend to one year or fine which may extend to one thousand rupees,] [Substituted by Section 8 of M.P. Act No. 9 of 1965.] or both.