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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Wild Life (Protection) Amendment Act, 2002

(3)Nothing in this section shall apply-(a) to tail feather of peacock and the animal article or trophies made therefrom;
(b)to transfer of captive animals between recognised zoos subject to the provisions of section 38-I, and transfer amongst zoos and public museums.".