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[Cites 0, Cited by 9] [Section 49A] [Entire Act]

Union of India - Subsection

Section 49A(b) in The Wild Life (Protection) Act, 1972

(b)"scheduled animal article" means an article made from any scheduled animal and includes an article or object in which the whole or any part of such animal has been used but does not include tail feather of peacock, an article or trophy made therefrom and snake venom or its derivative;