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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(4) in The Punjab Wild Life Preservation Act, 1959

(4)The wild birds or wild animals specified in Schedule III may be killed, captured or possessed or bought, sold or offered for sale during the period other than the close seasons under a licence, and in the manner and to the extent permitted thereby :Provided that no licence shall be necessary for buying or possessing for purposes of consumption such wild birds and wild animals, if obtained from a licensee.