Section 11(2) in Bombay Wild Animals and Wild Birds Protection Act, 1951

[Cites 0, Cited by 0] [Section 11] [Entire Act]

(2)The application may be made for any or all of the following kinds of game licences namely:-

(a)Small Game Licence,

(b)Big Game Licence,

(c)Special Big Game Licence,

(d)Pet Animals (Possession) Licence,

(e)Pet and other Animals (Trapping) Licence,

[(f) Bird Licence,

(g)Block Licence.]

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