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] [Entire Act] State of Bihar - Section Section 32 in Bihar Forest Contract Rules 32. Where forest contract is for the extraction of fruits, flowers or seeds, the forest contractor shall not in any way injure a tree in collection.Special Rules for Kendu Leaves
