Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 24 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974 24. On receipt of treasury challan showing the payment of deposit and royalty, if any, the Chief Wild Life Warden or the issuing officer will grant the permit applied for.
