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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(39) in The Recognition Of Zoo Rules, 1992

(39)[ Every zoo shall participate in planned breeding programme of endangered species as approved by the Central Zoo Authority in consultation with the Chief Wild Life Warden of the State. For this purpose, the zoo operator shall exchange animals between zoos, by way of breeding loans, gifts and the like as per the directions of the Central Zoo Authority.] [Substituted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004). ]