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 48(2)] [Section 48] [Entire Act] State of Maharashtra - Subsection Section 48(2)(g) in Bombay Wild Animals and Wild Birds Protection Act, 1951 (g)any other matter for which in the opinion of the State Government provision is expedient or necessary to carry out the object of this Act.