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[Cites 0, Cited by 1] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(a) in The Wild Life (Protection) Act, 1972

(a)the Chief Wild Life Warden may, if he is satisfied that any wild animal specified in Schedule I has become dangerous to human life or is so disabled or diseased as to be beyond recovery, by order in writing and stating the reasons therefor, permit any person to hunt such animal or cause such animal to be hunted: