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[Cites 0, Cited by 0] [Section 399(1)] [Section 399] [Entire Act]

NCT Delhi - Subsection

Section 399(1)(a) in The Delhi Municipal Corporation Act, 1957

(a)require the registration, by the registration authority appointed by the Commissioner in this behalf of all dogs kept within [the area of the Corporation] [Substituted by Delhi Act 12 of 2011, section 2(c), for "Delhi" (w.e.f. 13-1-2012)];