Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(5) in The Wild Life (Protection) (Rajasthan) Rules, 1977

(5)When such a holder of arm transfers his arm to another person by way of sale or gift or otherwise or the arms licence is cancelled, he shall intimate the Divisional Forest Officer incharge of the Sanctuary within a period of 15 days of such transfer or cancellation.