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 9] [Entire Act] State of Bihar - Subsection Section 9(b) in Bihar Forest Contract Rules (b)If the contractor fails to remove forest produce equivalent to the value of the instalment paid by him, he shall not be allowed to fell and/or extract it in the mean-time until the next instalment falls due:
