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[Cites 0, Cited by 0] [Section 344] [Entire Act]

State of Punjab - Subsection

Section 344(3) in The Punjab Municipal Corporation Act, 1976

(3)Without prejudice to the foregoing provisions of this section any person by whom or at whose instance any horses, cattle or other quadruped animals or birds are so kept, abandoned or tethered, shall also be punishable under this Act.