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] [Section 41] [Entire Act] State of Madhya Pradesh - Subsection Section 41(4) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974 (4)The Chief Wild Life Warden or the authorised officer shall affix upon the objects referred to in sub-rule (3), identification marks as far as possible in indelible ink.
