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State of Maharashtra - Section

Section 4 in The Prevention of Cruelty to Animals (Maharashtra Amendment) Act, 2017

4. Amendment of section 11 of 59 of 1960.

- In section 11 of the principal Act, in sub-section (3), after clause (c), the following clause shall be inserted, namely :-"(c-1) the conduct of bullock cart race in accordance with the provisions of sub-section (2) of section 3 or participation therein with a view to follow and promote tradition and culture and ensure preservation of native breeds of bulls as also their purity, safety, security and well being; or".