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[Cites 0, Cited by 0] [Section 119(5)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(5)(b) in Cantonments Act, 1924

(b)the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] has, by public notice during the prevalence of rabies, directed that dogs shall not be at large without muzzles and chain leads, shall be punishable with fine which may extend to one hundred rupees.