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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in The Wild Life (Protection) (Rajasthan) Rules, 1977

(1)On receipt of an application under Rule 19, the Chief Wild Life Warden shall, after making inquiry as he may deem fit, either allot the shooting block or reject the application giving reasons thereof. All applications shall be disposed off in the order in which they are received.