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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3) in Gujarat Wild Animals and Wild Birds Protection Act, 1963

(3)On receipt of an application and after making such inquiry as he may deem necessary the Wild Life Preservation Officer or the authorized officer may, subject to any general or special orders of the State Government, grant or refuse to grant the game licence without assigning any reasons when a game licence is refused the fee paid therefor shall be refunded to the applicant.