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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Odisha - Subsection

Section 45A(3) in The Wild Life (Protection) (Orissa) Rules, 1974

(3)The fishermen who traditionally live on fishing for their livelihood shall be entitled to get licence for fishing inside the Sanctuary. For this purpose a list of fishermen who traditionally live on fishing for livelihood shall be furnished to the respective Wild Life Warden by the local Tahasildar.