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 20] [Entire Act] State of Odisha - Subsection Section 20(1) in The Orissa Forest Shooting Rules, 1973 (1)No Shikari shall be granted recognition licence unless he has been engaged in acting and handling 'Shikar' parties at least for a period of one year before the date of application.
