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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5) in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974

(5)No permit-holder or licensee shall enter any forest without giving a notice to the local forest official at least 24 hours before doing so, unless exempted by the Wild Life Warden.