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 58G] [Entire Act] Union of India - Subsection Section 58G(3) in The Wild Life (Protection) Amendment Act, 2002 (3)The Administrator shall also take such measures as the State Government may direct, to dispose of the property which is forfeited to the State Government.
