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[Cites 0, Cited by 0] [Section 49M] [Entire Act]

Union of India - Subsection

Section 49M(2) in The Wild Life (Protection) Act, 1972

(2)The Management Authority or the authorised officer may, on being satisfied that a person was in possession of a living specimen of an animal species listed in Schedule IV which had not been obtained in contravention of any law relating to protection of fauna and flora, issue a registration certificate allowing the owner to retain such specimen.