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 38V(3)] [Section 38V] [Entire Act] Union of India - Subsection Section 38V(3)(c) in The Wild Life (Protection) Act, 1972 (c)the forestry operations of regular forest divisions and those adjoining tiger reserves are not incompatible with the needs of tiger conservation.