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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2)(a) in Bombay Wild Animals and Wild Birds Protection Act, 1951

(a)the forms to be used for any application, licence, permit, registration, declaration, certificate, return or other documents, granted, issued, made or submitted under the provisions of this Act and the fees, if any, therefor;