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 3 in Protected Forest Rules 3. The Forest Officers mentioned in clauses I, II, III and IV in column 1 of the foregoing table to direct at any time the immediate release of any property seized under Section 52 vide Section 61 of the said act.
