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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(4)The Chief Wild Life Warder, shall communicate to the applicant the order passed on the application cither within five days of passing the order, or of the drawal of lots, as the case may be.