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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Bombay Presidency - Subsection

Section 74(d) in Bombay Police Act, 1951

(d)when the animal is in such a physical condition that it cannot be taken to a veterinary officer or a Magistrate, draw up a report of the condition of the animal in the presence of two or more respectable persons describing such wounds, sores, fractures, bruises or other marks of injury as may be found on the body of the animal: