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

State of Odisha - Subsection

Section 2(ii) in The Orissa Elephants' Preservation (Ex-Madras Areas) Rules, 1953

(ii)Every application for a licence to kill or to capture or to kill and capture wild elephants or for the renewal of such licence, shall be made to the District Officer who may with the approval of the Board of Revenue, Orissa, grant to him a licence in Form 'A', appended to these Rules and subject to the conditions laid down therein.