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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017

(2)If the Collector is satisfied from the Report of the Officers and the Report submitted by the organizers, that the organizer has conducted the bullock cart race as per the conditions of the Act the rules, and the permission he shall return the security deposit to the organizer within thirty days from the date of receipt of report.