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[Cites 0, Cited by 3] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in The Prevention Of Cruelty To Animals Act, 1960

(1)The State Government may, by general or special order, appoint infirmaries for the treatment and care of animals in respect of which offences against this Act have been committed, and may authorise the detention therein of any animal pending its production before a magistrate.