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State of Haryana - Section

Section 11 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015

11. Levy of charges of fee.

- The State Government, or a local authority if so authorized by the Government, may levy such fee, as may be prescribed to accept, keep, maintain and care the infirm, injured, stray and uneconomic cows in the institution.