Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 49 in Bombay Wild Animals and Wild Birds Protection Act, 1951

49. Power to amend Schedules. -

For the purpose of preserving or protecting the rare species of wild animals and wild birds, protecting such animals and birds during the breeding season and for any similar purpose, the State Government may, by notification in the Official Gazette, add to or alter any of the Schedules and any such addition or alteration shall have effect as if it had been made by this Act.