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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(6)(c) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(c)If the permit-holder fails to kill such a wounded animal, he shall forthwith inform in writing to the issuing officer and the Divisional Forest Officer of the area in which such occurrence had taken place, giving reasons why the wounded animal could not be tracked and killed and he shall also inform the Gram panchayat of the adjoining area of the existence of the wounded animal in the neighbourhood.