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[Cites 0, Cited by 18] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(26) in The Wild Life (Protection) Act, 1972

(26)"sanctuary" means an area declared as a sanctuary by notification under the provisions of Chapter IV of this Act and shall also include a deemed sanctuary under sub-section (4) of section 66;[(26A) "Schedule" means a Schedule appended to this Act;]