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[Cites 0, Cited by 14] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1) in The Wild Life (Protection) Act, 1972

(1)No person having in his possession captive animal, animal article, trophy or uncured trophy in respect of which he has a certificate of ownership shall transfer by way of sale or offer for sale or by any other mode of consideration of commercial nature, such animal or article or trophy or uncured trophy.