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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(b) in The U.P. National Parks Act, 1935

(b)within a park to kill, injure, capture, or disturb any animal or to take or destroy any egg or nest of any bird; provided that any dangerous animal may be killed in defence of human life; and provided also that, with the permission of the Chief Conservator of Forests any animal may be killed to prevent injury to life or property;