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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2)(d) in The Punjab Wild Life Preservation Act, 1959

(d)the person or class of persons who may issue licenses and make complaints of offences under this Act or may require the production of a licence under sections 5 and 13;