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State of Haryana - Section

Section 9 in Punjab Military Transport Act, 1916

9. Obligation of person in charge to proceed with animal to collecting centre.

- Except as may otherwise be provided by rules made in this behalf by the [Central Government], the person in charge for the time being of any animals or things impressed under this Act or such other person competent to take charge thereof as may be appointed by the person in charge shall proceed with such animals or things to the place appointed by the Collector under section 8(1).