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[Cites 0, Cited by 0] [Section 49O] [Entire Act]

Union of India - Subsection

Section 49O(2) in The Wild Life (Protection) Act, 1972

(2)The Chief Wild Life Warden shall, if the provisions or resolutions of the Convention or this Act and any rules made hereunder have not been complied with, or if a false particular is furnished, refuse or cancel the licence as the case may be after providing the applicant with an opportunity of being heard.