Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(9) in The Punjab Wild Life Preservation Act, 1959

(9)"Wild Life Officer" means any person whom the State Government or an officer authorised by it in this behalf may from time to time appoint for performing the functions assigned to Wild Life Officer under this Act or the rules made thereunder;