Legal Document View

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
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(e) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(e)"Central Empowered Committee" means the Committee constituted by the Supreme Court of India in accordance with its order dated the 9th May, 2002 and 9th September, 2002 in Writ Petitions No. "202 of 1995 and 171 of 1996;