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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in Gujarat Wild Animals and Wild Birds Protection Act, 1963

(3)No person shall hunt any game with nets, snares, pit-falls, poison or poison-weapons; except in defence of human life or property, and except in so far as it relates to capture of animals and birds under a licence of the kind specified in clause (e) of sub-section (2) of section 11.