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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Punjab - Subsection

Section 37(2) in Wild Life (Protection) Punjab Rules, 1975

(2)The duplicate and triplicate copy of every bill, cash memo or voucher shall be retained by the Licensee and the original copy :-
(a)in the case of a bill or cash memo shall be given to the purchaser.
(b)in the case of a voucher, shall be given to the owner of the trophy.