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[Cites 0, Cited by 0] [Section 49I(3)] [Section 49I] [Entire Act]

Union of India - Subsection

Section 49I(3)(a) in The Wild Life (Protection) Act, 1972

(a)the Management Authority is satisfied that the specimen concerned has not been obtained in contravention of any law for the time being in force relating to protection of fauna and flora;