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State of Maharashtra - Section

Section 7 in The Prevention of Cruelty to Animals (Maharashtra Amendment) Act, 2017

7. Insertion of section 28A in 59 of 1960.

- After section 28 of the principal Act, the following section shall be inserted, namely :-"28A. Saving in respect of bullock cart race. - Nothing contained in this Act shall apply to the bullock cart race conducted in accordance with the provisions of sub-section (2) of section 3 to follow and promote tradition and culture and such conduct shall not be an offence under this Act.".