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Wild Birds and Animals Protection Act, 1912 8. Savings Nothing in this Act shall be deemed to apply to the capture or killing of a wild animal by any person in defense of himself or any other person, or to the capture or killing of any wild bird or animal in bona fide defense of property. [Section 9 repealed by the Second Repealing and Amending Act, 1914 (17 of 1914)]    |
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