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

State of Maharashtra - Subsection

Section 74(d) in Maharashtra Police Act

(d)When the animals 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: