Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(2) in The Uttar Pradesh Prohibition Of Beggary Act, 1975 (2)Any animal seized under sub-section (1) may be removed to the nearest veterinary hospital and shall be disposed of in accordance with the orders of the Court.
