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[Cites 0, Cited by 70] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(d) in The Wild Life (Protection) Act, 1972

(d)vehicle, vessel, weapon, trap or tool that has been used for committing an offence and has been seized under the provisions of this Act, shall be the property of the State Government, and, where such animal is hunted in a sanctuary or National Park declared by the Central Government, such animal or any animal article, trophy, uncured trophy or meat derived from such animal or any vehicle, vessel weapon, trap or tool used in such hunting shall be the property of the Central Government.