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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(12) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(12)The permit-holder or licensee is not exempted from liability under the Act or any other law tor the time being in force for anything done in contravention of such Act or law, for any damage caused by him or by any member of his party or by his retainers or followers.