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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(6) in The Punjab Wild Life Preservation Act, 1959

(6)Nothing in this section shall be deemed to prohibit the possession by any person of skins, antlers, horns or other trophies lawful acquired.Explanation. - For the purpose of this section an attempt to kill or capture a wild bird or wild animal shall be deemed to be included in the act of killing or capturing such bird or animal.