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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Gujarat - Subsection

Section 190(1) in The Gujarat Municipalities Act, 1963

(1)The Chief Officer may by public notice require that every dog while in the streets and not being led by some person shall be muzzled in such a way as to allow the dog freely to breathe and to drink, while effectually preventing it from biting.