Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Jharkhand - Subsection

Section 5B(1) in Bengal Cruelty to Animals Act, 1869

(1)The [State] [Substituted by the Adaptation of Laws Order.] Government may, by general or special order appoint places to be infirmaries for the treatment and care of animal in respect of which offences against this Act have been committed.