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

State of Punjab - Subsection

Section 18(1) in The Punjab Wild Life Preservation Act, 1959

(1)the killing or capturing in good faith of any wild animal by any person in defence of himself or of any other person or of property subject to such conditions as may be prescribed in the rules made in this behalf under this Act; and