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State of Gujarat - Section

Section 119 in The Gujarat Police Act, 1951

119. Punishment for cruelty to animals.

- Whoever in any place [in any area for which a Commissioner has not been appointed] [These words were substituted for the words 'outside Greater Bombay' by Bombay 56 of 1959, section 3, Schedule.] cruelty beats, goads, overworks, ill-treats or tortures, or causes procures to be cruelly beaten, goaded, over-worked, ill-treated or tortured any animal, shall, on conviction, be punished with imprisonment which may extend to one month or with fine which may extend to one hundred rupees, or with both.