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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in The Andhra Pradesh Prevention Of Begging Act, 1977

(2)The authorised officer may remove the animal to any infirmary appointed under Section 6-B of the Prevention of Cruelty to Animals Act, 1890, for detention therein and thereafter the provisions of that Act shall mutatis mutandis, apply to such animal.