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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in Bombay Wild Animals and Wild Birds Protection Act, 1951

(1)The State Government may for the purposes of this Act appoint,-
(a)the Chief Conservator of Forests, Maharashtra State, as the Wild Life Preservation Officer of the State of Maharashtra;
(b)the Games Wardens, either honorary or stipendiary;
(c)such other officers and servants as may be necessary.