Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(2) in The Gujarat Diseases of Animals (Control) Act, 1963 (2)Such Police Officer may seize any animal in respect of which an offence has been committed, and shall without delay obtain the orders of a judicial Magistrate for its custody.
