Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(a) in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956

(a)where the cattle is rescued after seizure from a pound by the local authority owning or maintaining the pound, or if such local authority has nominated any persons in that behalf, by such person; and of which is given in the text printed above.