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 38] [Entire Act] State of Karnataka - Subsection Section 38(c) in Karnataka Forest Act, 1963 (c)the procedure to be followed by the [Deputy Conservator of Forest] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] before granting permission.
