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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(3) in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017

(3)After receipt of the application under sub-rule (1), the Collector may cause to inspect a venue where the bullock cart race may be conducted. The officer who has conducted the inspection shall submit the report to the Collector.