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Wild Birds and Animals Protection Act, 1912 5. Confiscation (1) When any person is convicted of an offence punishable under this Act, the convicting Magistrate may direct that any bird or animal in respect of which such offence has been committed, or the flesh or any other part of such bird or animal, shall be confiscated. (2) Such confiscation may be in addition to the other punishment provided by section 4 for such offence.    |
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