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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(1)(d) in The Delhi Police Act, 1978

(d)when the animal is in such physical condition that it cannot be taken to a veterinary officer or a Metropolitan magistrate, draw up a report of the condition of the animal in the presence of two or more respectable persons describing such wound, sores, fractures bruises, or other marks of injury as may be found on the body of the animal: