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[Cites 0, Cited by 0] [Section 418] [Entire Act]

NCT Delhi - Subsection

Section 418(3) in The Delhi Municipal Corporation Act, 1957

(3)Without prejudice to the foregoing provisions of this section any person by whom or at whose instance any horses, cattle or other quadruped animals or birds are so kept, abandoned or tethered, shall also be punishable under this Act.