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[Cites 0, Cited by 0] [Section 25(8)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(8)(b) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(b)If the Divisional Forest Officer is of opinion that such drive should not be allowed, he may for reasons to be recorded in writing, prohibit such drive and communicate the same to the holder of the permit.