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 6] [Entire Act] State of Jammu-Kashmir - Subsection Section 6(a) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.) (a)sets fire to a demarcated forest, or kindles any fires, or leaves any fire burning in such manner as to endanger such a forest; or who in a demarcated forest-
