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 25A] [Entire Act] Union of India - Subsection Section 25A(2) in The Wild Life (Protection) Act, 1972 (2)The notification shall not lapse if, for any reasons, the proceedings are not completed within a period of two years.
