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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Wild Life (Protection) Rules, 1995

(b)
(i)The Secretary to the concerned State Government/Union Territory in-charge of Wild Life, or
(ii)The Chief Wild Life Warden of the concerned State Government/Union Territory, or
(iii)Any authorised officer of State Government/Union Territory.