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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(b) in The Bihar Forest Hunting, Shooting & Fishing Rules, 1958

(b)The permit-holder commits a breach of-
(i)any of the conditions of the permit;
(ii)any provisions of the Indian Forest Act, 1927, or of these Rules or of any other Rules made under the said Act: