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[Cites 0, Cited by 0] [Section 290(3)] [Section 290] [Entire Act]

Union of India - Subsection

Section 290(3)(b) in The Cantonments Act, 2006

(b)by public notice direct that, after such date as may be specified in the notice, dogs which are without collars or without marks distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners, if any, may be destroyed, and cause them to be destroyed accordingly.