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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(d) in Indian Forest Act, 1927

(d)to assist any Forest Officer or Police Officer demanding his aid in preventing the Commission in such forest of any forest-offence, or, when there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.]