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] Union of India - Section Section 12 in The Wild Life (Protection) Amendment Act, 2002 12. Amendment of section 21.- In section 21 of the principal Act, after the words" the Collector shall", the words" within a period of sixty days," shall be inserted.
