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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Rajasthan - Subsection

Section 119(1) in Rajasthan Panchayati Raj Rules, 1996

(1)After impounding the cattle so brought, the pound keeper shall prepare a register in duplicate and shall give the seizer or his agent a copy of such receipt and obtain his signature or thumb mark, as the case may be, on the counterfoil of the receipt book in token of its acknowledgement. Description of each cattle show be noted in the register provided for the purpose.