Section 58B(2)(ii) in The Wild Life (Protection) Act, 1972

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Union of India - Subsection

Section 58B(2)(ii) in The Wild Life (Protection) Act, 1972

(ii)any property acquired by such person, for a consideration or by any means, wholly or partly traceable to any property referred to in sub-clause (i) or the income or earning from such property, and includes-

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Union of India - Subsection

Section 58B(2)(ii) in The Wild Life (Protection) Act, 1972