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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in Rajasthan Public Parks Act, 1956

(2)Any animal or part thereof, in respect of which an offence has been committed under this Act and any weapon or trap used in committee any such offence, shall be liable to confiscation. Such confiscation may be in addition to any other punishment prescribed for such offence.