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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in The Wild Life (Protection) (Rajasthan) Rules, 1977

(5)A holder of any shooting licence shall not sell or barter to any person any animal shot by him or any meat or uncured trophy derived therefrom without a prior permission of the Chief Wild Life Warden.