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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4)(a) in The Wild Life (Protection) Act, 1972

(a)Every application referred to in sub-section (3) shall be made in such form and on payment of such fee as may be prescribed, to the Chief Wild Life Warden or the authorised officer.