Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2) in The Delhi Police Act, 1978

(2)Where an animal is detained in a dispensary, infirmary or other place under sub-section (1), the animal shall be produced before a Metropolitan Magistrate with the least possible delay and in 'any case within a period not exceeding three days from the date on which it was so detained.