Section 58F(2)(c) in The Wild Life (Protection) Act, 1972

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Union of India - Subsection

Section 58F(2)(c) in The Wild Life (Protection) Act, 1972

(c)the exercise of a power of appointment, of property vested in any person not the owner of the property, to determine its disposition in favour of any person other than the donee of the power; and

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Union of India - Subsection

Section 58F(2)(c) in The Wild Life (Protection) Act, 1972