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Wild Life (Protection) Act, 1972 47. Maintenance of records A licensee under this Chapter shall- (a) keep records, and submit such returns of his dealings, as may be prescribed,- (i) to the Director or any other officer authorized by him in this behalf, and (ii) to the Chief Wild Life Warden or the authorized officer; and (b) make such records available on demand for inspection by such officers.    |
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