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 23] [Entire Act] State of Kerala - Subsection Section 23(3) in Kerala Forest Act, 1961 (3)No forest produce obtained in exercise of any right continued. under section 17 shall be sold or bartered, except to the extent defined by the order recorded under section 17.
