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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2) in The Bombay Prevention Of Begging Act, 1959

(2)The police officer of other person affecting the arrest ma y remove such animal to an infirmary appointed under section 6B of the Prevention of Cruelty to Animals Act, 1890 (XI of 1890), for detention therein pending its production before a court.