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[Cites 0, Cited by 0] [Section 3(20A)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(20A)(k) in The Wild Life (Protection) Amendment Act, 2002

(k)for clauses (25B) and (26), the following clauses shall be substituted, namely:-' (25B)" reserve forest" means the forest declared to be reserved by the State Government under section 20 of the Indian Forest Act, 1927 (16 of 1927 ), or declared as such under any other State Act;(26) " sanctuary" means an area declared as a sanctuary by notification under the provisions of Chapter IV of this Act and shall also include a deemed sanctuary under sub- section (4) of section 66;';