Section 310(1)(c) in The New Delhi Municipal Council Act, 1994

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NCT Delhi - Subsection

Section 310(1)(c) in The New Delhi Municipal Council Act, 1994

(c)require that any dog which has not been registered or which is not wearing such token shall, if found in any public place, be detained at a place set apart for the purpose; and

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NCT Delhi - Subsection

Section 310(1)(c) in The New Delhi Municipal Council Act, 1994