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[Cites 0, Cited by 3] [Section 49C] [Entire Act]

Union of India - Subsection

Section 49C(7) in The Wild Life (Protection) Act, 1972

(7)No person, other than a person who has been issued a certificate of ownership under sub-section (3) shall, on and after the specified date, keep under his control, sell or offer for sale or transfer to any person any scheduled animal, a scheduled animal article or ivory imported into India or any article made therefrom.