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 41] [Entire Act] State of Madhya Pradesh - Subsection Section 41(3) in The Indian Forest Act, 1927 (3)The State Government may direct that any rule made under this section shall not apply to any specified class of timber or other forest-produce or to any specified local area.
