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 14] [Entire Act] State of Rajasthan - Subsection Section 14(a) in The Reserved Forest Rules, 1957 (a)These shall be felled as closed to the ground as possible, leaving the Government hammer mark intact and on no account shall be stumps of tree under 3' in girth be left more than 6" in height.
