Section 8(3)(b) in The Maharashtra Animal Preservation Act, 1976.

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State of Maharashtra - Subsection

Section 8(3)(b) in The Maharashtra Animal Preservation Act, 1976.

(b)seize or authorise the seizure of cow, bull or bullock in respect of which he suspects that any provision of sections 5A, 5B, 5C or 5D has been, is being or is about to be contravened, along with the vehicles in which such cow, bull or bullock are found and thereafter take or authorise the taking of all measures necessary for securing the production of such cow, bull or bullock and the vehicles so seized, in a court and for their safe custody pending such production:

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State of Maharashtra - Subsection

Section 8(3)(b) in The Maharashtra Animal Preservation Act, 1976.