Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Punjab - Subsection Section 33(1) in Wild Life (Protection) Punjab Rules, 1975 (1)On receipt of an application the Chief Wild Life Warden or the authorised Officer shall, after making such inquiry as he may deem fit either grant a Licence or reject the application.
