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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2)(b) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(b)if it is a subsequent offence under the said clause (a) committed within six months of the last such offence or is a first or subsequent offence under clause (b) of sub-section (1), shall, also order that all or any of the cattle in respect of which the offence has been committed, shall be forfeited to the State Government.