Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(1) in The Wild Life (Protection) (Orissa) Rules, 1974 (1)On receipt of an application under Rule 22, the Chief Wild Life Warden shall, after making such inquiry, as deems fit, either allot the shooting block or reject the application.
