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State of Madhya Pradesh - Section

Section 12 in The M.P. Game Act, 1935

12. Seizure of net, trap or other instrument.

- The State Government may authorise any police officer, hot below the rank of sub-inspector, or any person or class of persons to seize a net, trap or such other instrument which he has reason to believe has been used for the commission of an offence against this Act.