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] [Entire Act] Bombay Presidency - Section Section 113 in The Bombay Forest Rules, 1942 113. No person other than authorised Forest Officer to mark timber. - No person other than a Forest Officer authorised in this behalf by the Conservator of Forest shall mark any timber to which the rules in this chapter apply.
