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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(7) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(7)An animal which has been wounded and lost shall be deemed to have been hunted under the permit, and the permit-holder shall forfeit the right to hunt another specimen in the lieu of the one wounded and lost.