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 Telangana - Subsection Section 9(b) in Telangana Forest Act, 1967 (b)the powers conferred on a civil court by the Code of Civil Procedure 1908, for summoning and enforcing the attendance of any person and examining him on oath and requiring the production of any document or other article.
