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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1)(i) in The Orissa Forest Shooting Rules, 1973

(i)Applications shall be made in writing to the Divisional Forest Officer with a proof of a valid arms licence issued under the Arms Act, 1959 (Act 54 of 1959), covering the period for which shooting permit is to be issued -