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[Cites 0, Cited by 0] [Section 58U] [Entire Act]

Union of India - Subsection

Section 58U(3) in The Wild Life (Protection) Amendment Act, 2002

(3)Notwithstanding anything contained in sub- section (2), the Administrator may, for the purpose of taking possession of any property referred to in sub- section (1) requisition the services of any police officer to assist him and it shall be the duty of such officer to comply with such requisition.