Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(1) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974 (1)Every bill, cash memo or voucher as the case may be referred to in Rule 48 shall be in triplicate and serially numbered.
