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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Wild Life (Protection) (Orissa) Rules, 1974

(2)Where a person fails to deposit the fee as required under Sub-rule (1), the reservation shall be cancelled and the shooting block may be allotted to the person next in the order of priority.[Chapter-III-A] [Inserted by SRO No. 1309/78, See O.G.P. III - No. 45. dated 10.11,1978 and Renumbered by O.G.P. III No. 1-dated 5.1.1979.] Reward for Destruction of Wild Animals