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State of Maharashtra - Section

Section 9 in The Maharashtra Public Conveyance Act, 1920

9. Branding of horses.

- When granting a licence for a horse the Commissioner of Police [may, if he thinks it necessary] [These words were substituted for the word 'shall' Bombay 7 of 1928, Section 5.] brand such horse on the hoof in such manner that it may be easily identified.