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 15] [Entire Act] State of Gujarat - Subsection Section 15(l) in The Bombay State Reserve Police Force Act, 1951 (l)wilfully or negligently ill-treats, injures or causes the death of any animal or damages, losses or makes away with any animal or vehicle used in the public service;
