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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(iii) in M.P. Protected Forest Rules, 1960 (iii)The leaves of a tree shall not be cut unnecessarily for tapping purposes and tapping incisions shall not be made so as to cause the death of the tree.
