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 79(1)] [Section 79] [Entire Act] State of Madhya Pradesh - Subsection Section 79(1)(d) in The Indian Forest Act, 1927 (d)when there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender.