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Wild Birds and Animals Protection Act, 1912

2. Application of Act

(1) This Act applies, in the first instance, to the birds and animals specified in the Schedule, when in their wild state.

(2) The State Government may, by notification in the Official Gazette, apply the provisions of this Act to any kind of wild bird or animal, other than those specified in the Schedule, which, in its opinion, it is desirable to protect or preserve.



Wild Birds and Animals Protection Act, 1912 Back




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