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 Odisha - Section Section 23 in The Orissa Forest Shooting Rules, 1973 23. Nothing in these rules shall be deemed to apply to the capture or killing of a wild animal by any person in defence of himself or any other person or in bona fide defence of property.
