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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(3)(b) in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

(b)Seize or authorize the seizure of bovine animals in respect of which he suspects that any provisions of section 4 (a) or 4 (b) has been, is being or is about to be contravened, along with the vehicle in which such animals are found and thereafter take or authorise the taking of all necessary measures for securing the production of the animals and vehicle so seized, in a court and for their sale custody pending production.