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[Cites 0, Cited by 0] [Section 3(20A)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(20A)(j) in The Wild Life (Protection) Amendment Act, 2002

(j)after clause (24), the following clause shall be inserted, namely:-' (24A)" protected area" means a National Park, a sanctuary, a conservation reserve or a community reserve notified under sections 18, 35, 36A and 36C of the Act;';