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[Cites 0, Cited by 9] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(b) in The Wild Life (Protection) Act, 1972

(b)the Chief Wild Life Warden, or any other officer authorised in this behalf by the State Government subject to such conditions as may be specified by that Government; or
(bb)the officer-in-charge of the zoo in respect of violation of provisions of section 38-J; or