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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(1)On receipt of an application under Rule 43, the Chief Wild Life Warden or the authorised officer shall, after making such inquiry as he may deem fit either grant the licence or reject the application.