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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(4) in The Orissa Forest Shooting Rules, 1973

(4)The recognition licence shall be issued in Form 'D' annexed to these rules in the name of the Shikari for a Block or Blocks within a Division, as the officer authorised in this behalf may consider necessary and in the name of the Shikar Agent or Company for the whole State or any part thereof. The licence for Shikari shall be issued by the Divisional Forest Officer and by the Wild Life Conservation Officer for Shikar Agent and Company.