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

State of Jammu-Kashmir - Subsection

Section 3A(2) in Jammu and Kashmir Prevention of Cruelty to Animals Act, 1990

(2)If the owner of any animal, or any person, who either as a trader, carrier or contractor or by virtue of his employment by a trader, carrier or owner is in possession of, or in control of any animals, permits the overloading of such animals, he shall be punished with a fine of Rs 100.