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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1) in Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977

(1)The Government may establish, or direct any local authority or society registered under the law relating to the registration of societies for the time being in force in the State, or any association or body of persons, to establish institutions at such places as may be deemed necessary for taking care of cows or other animals sent thereto.