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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015

(6)If any person does not bring back such camel into the State and also within the period specified in the permit he shall be deemed to have contravened the provisions of sub-section (1).