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[Cites 0, Cited by 0] [Section 58B(2)] [Section 58B] [Entire Act]

Union of India - Subsection

Section 58B(2)(g) in The Wild Life (Protection) Amendment Act, 2002

(g)" illegally acquired property" in relation to any person to whom this Chapter applies, means,-(i) any property acquired by such person, wholly or partly out of or by means of any income, earnings or assets derived or obtained from or attributable to illegal hunting and trade of wild life and its products and derivatives;