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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(1) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(1)Every licensee shall submit a monthly return to :-
(a)the Chief Wild Life Warden or the authorised officer; and
(b)the Director of Wild Life preservation or the officer authorised by him in this behalf containing true copy of the entries made by him in the relevant register, referred to in Rule 50 during the course of a month, duly certified and signed by the licensee as true copy of such entries.