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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in THE BIHAR GOSHALA ACT, 1950

(d)“goshala” means a charitable institution established for the purpose of keeping, breeding, rearing and maintaining cattle or for the purpose of reception, protection and treatment of infirm, aged or diseased cattle and includes a “Pinjrapole”, where such cattle are kept;