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 18] [Entire Act] State of Gujarat - Subsection Section 18(8) in Gujarat Wild Animals and Wild Birds Protection Act, 1963 (8)No person shall hunt any game on any land of private ownership, with-out the consent of the owner or his agent or the lawful occupier of such land.
