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[Cites 0, Cited by 1] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(3) in The Wild Life (Protection) Act, 1972

(3)Every person referred to in sub-section (1) who intends to obtain a licence, shall [* * *] make an application to the Chief Wild Life Warden or the authorised officer for the grant of a licence.