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 4] [Entire Act] State of Maharashtra - Subsection Section 4(1) in The Indian Forest (Bombay Amendment) Act, 1955 (1)in sub-section (3), after the words, "until after the issue" the words "by an officer authorised by the State Government in that behalf shall be inserted;
