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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Wild Life (Protection) Act, 1972

(1)The Rate Government may, for the purposes of this Act, appoint -
(a)a Chief Wildlife Warden; [***]
(b)Wildlife Wardens;
[(bb) One Honorary Wildlife Ward in each district; and]
(c)such other officers and employees as may be necessary.