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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(4) in The Punjab Wild Life Preservation Act, 1959

(4)Any officer who is empowered to make arrests may seize all guns, fire-arms and ammunition as well as all trophies, dogs, nets, snares or other appliances found in possession of any person who is arrested or against whom a reasonable suspicion exists of having been concerned in any offence punishable under this Act.