Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in The Punjab Wild Life Preservation Act, 1959

(1)It shall not be lawful to -
(a)kill, capture or possess whether dead or alive; or
(b)buy, sell or offer for sale; any wild bird or wild animal specified in the Schedules except in the manner and to the extent provided in sub-sections (2), (3), (4) and (5).