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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Forest Shooting Rules, 1973

(1)The State Government may, by notification in the Official Gazette, declare any reserve or protected forest or part thereof a "National Park" on the advice of the Indian Board for Wild Life or a "State Park" on the advice of the State Board for Wild Life to be closed to any interference to flora and fauna.