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 37A] [Entire Act] State of Odisha - Subsection Section 37A(2) in The Wild Life (Protection) (Orissa) Rules, 1974 (2)The grant or refusal of the permission together with the reasons thereon shall be communicated to the Chief Wild Life Warden or authorised officer applying for the permission.
