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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(2) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(2)The duplicate and triplicate copy of every bill, cash memo or voucher shall be retained by the licensee and the original copy :-
(a)in the case of a bill or cash memo shall be given to the purchaser; and
(b)in the case of voucher shall be given to the owner of the trophy.