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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(1) in Bombay Wild Animals and Wild Birds Protection Act, 1951

(1)The holder of every game licence of the kind specified in [clause (a),] (b), (c) [, (e) or (g)] of sub-section (2) of section 11, shall keep a record containing such particulars as may be prescribed of all game killed or captured by him during the currency of his licence.