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[Cites 0, Cited by 62] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(3) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

(3)whenever a vehicle is found to have been used in transportation of Cattle or beef contravening any provision of this Act the vehicle shall be forfeited to the State Government.