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 3] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(e) in The Orissa Forest Act, 1972 (e)"Forest Offence" means an offence punishable under this Act or under the rules and includes the abetment of a forest offence;
