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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(2) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(2)The Chief Wild Life Warden or the authorised officer may, after making such inquiry as he may deem fit, inspect the premises and animal articles, trophies, uncured trophies, and captive animals, specified in Schedule I or Part II of Schedule II.