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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(1)On receipt of an application under Rule 20, the Chief Wild Life Warden or the issuing officer shall after making such inquiry as he may deem fit, either allot the shooting block or reject the application.