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[Cites 0, Cited by 7] [Entire Act]

State of Maharashtra - Section

Section 4 in The Maharashtra Animal Preservation Act, 1976.

4. Appointment of competent authorities.

The State Government may, by notification in the Official Gazette, appoint one or more persons or one or more bodies of persons to perform the function of a competent authority under this Act and specify the areas within which they shall perform such functions.