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[Cites 0, Cited by 17] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Prevention Of Cruelty To Animals Act, 1960

(1)In any case where the Advisory Board has reported that there is, in its opinion, sufficient cause for the detention of a person, the appropriate Government may confirm the detention order and continue the detention of the concerned for such period as it thinks fit.