Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(e) in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990 (e)without reasonable cause abandons any animals in circumstances which render it likely that it will suffer pain by reason of starvation or thirst,
