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[Cites 0, Cited by 0] [Section 49L(2)] [Section 49L] [Entire Act]

Union of India - Subsection

Section 49L(2)(c) in The Wild Life (Protection) Act, 1972

(c)in the case of a living specimen of a species listed in Appendix II of Schedule IV, the Management Authority is satisfied that it will be so handled as to minimise the risk of injury, damage to health or cruel treatment.