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[Cites 0, Cited by 8] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(c) in The Wild Life (Protection) Act, 1972

(c)any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint to the Central Government or the State Government or the officer authorised as aforesaid.