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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(6) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(6)While hunting or trapping any wild animal a licensee shall carry with him his licence and shall, on demand, produce for inspection such licence before any staff of the Forest Department of the State, or an officer appointed under sub-section (1) of Section 4.