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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

Union of India - Subsection

Section 40A(2) in The Wild Life (Protection) Act, 1972

(2)Any action taken or purported to be taken for violation of section 40 of this Act at any time before the commencement of the Wild Life (Protection) Amendment Act, 2002 shall not be proceeded with and all pending proceedings shall stand abated.