Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Maharashtra - Subsection Section 17(2) in Bombay Wild Animals and Wild Birds Protection Act, 1951 (2)[Subject to the provisions of sub-section (10), no person] shall use a motor car, motor launch or aircraft, for the purpose of killing, driving or stampeding game.
