Section 13(1)(b) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

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State of Maharashtra - Subsection

Section 13(1)(b) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(b)keeps cattle in any area or part thereof declared to be a prohibited area without a licence or, after his licence stands cancelled, fails to remove cattle as required by sub-section (2) of section 10, such person shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine or with both:

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State of Maharashtra - Subsection

Section 13(1)(b) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976