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 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(b) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.) (b)all wood or timber bearing marks which have not been registered under section 15, or on which the marks have been obliterated, altered or defaced by fire or otherwise, and
