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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(f) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(f)"Resident of India" means a citizen of India or a foreigner who has been continuously residing in India for a period of at least 5 years or who has come to India on a specific assignment of the Central or State Government or a Central Government Undertaking and is not a casual tourist;