58A. Application.—The provisions of this Chapter shall apply only to the following persons,
namely:—
1. Ins. by Act 18 of 2022, s. 35 (w.e.f. 1-4-2023).
2. Ins. by Act 16 of 2003, s. 33 (w.e.f. 1-4-2003).
3. Subs. by Act 18 of 2022, s. 36, for “captive animal” (w.e.f. 1-4-2023).
4. Subs. by Act 44 of 1991, s. 40, for “trophy or uncured trophy” (w.e.f. 2-10-1991).
5. Ins. by Act 18 of 2022, s. 36 (w.e.f. 1-4-2023).
6. Ins. by Act 16 of 2003, s. 34 (w.e.f. 1-4-2003).
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(a) every person who has been convicted of an offence punishable under this Act with
imprisonment for a term of three years or more;
(b) every associate of a person referred to in clause
(a);
(c) any holder (hereafter in this clause referred to as the present holder) of any property which
was at any time previously held by a person referred to in clause
(a) or clause
(b) unless the present
holder or, as the case may be, any one who held such property after such person and before the
present holder, is or was a transferee in good faith for adequate consideration.
