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 15] [Entire Act] State of Bihar - Subsection Section 15(a) in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958 (a)Trophies of animals killed accidentally or otherwise, except in self-defence, in contravention of the provisions of Rules 4, 5, 13 or 14; and
