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[Cites 0, Cited by 2] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1) in The Wild Life (Protection) Act, 1972

(1)The Central Government may if it is of opinion that it is expedient so to do, by notification, [amend any Schedule or add] or delete any entry to or from any Schedule or transfer any entry from one Part of a Schedule to another Part of the same Schedule or from one Schedule to another.[* * *]