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State of Punjab - Section

Section 11 in Wild Life (Protection) Punjab Rules, 1975

11. [ License Period. [Substituted vide Punjab Notification No. G.S.R./6/C.A. 53/72/Section 64/Amendment (1)/78, dated 24.1.1978.]

- The period of a special game or a big game hunting license shall be fifteen days commencing from the date of receipt of license by the applicant or from any subsequent date as specified in the license keeping in view the request of the applicant :Provided that a big game hunting license for Wild Pig and Nilgai will be valid for a period not exceeding three years as may be specified in the license keeping in view the request of the applicant or for the validity period of the license for sports issued to the applicant under the Arms Rules, 1962, whichever shall expire earlier.]