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[Cites 0, Cited by 0] [Section 49M] [Entire Act]

Union of India - Subsection

Section 49M(1) in The Wild Life (Protection) Act, 1972

(1)Every person possessing a living specimen of an animal species listed in Schedule IV shall report the details of such specimen or specimens in his possession to the Management Authority or the authorised officer:Provided that the Central Government may exempt one or more specimens of any animal species included in Schedule IV from such declaration for such quantity and for such period as it may deem fit.