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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(1)Any person intending to have or renew a Class A or Class B licence shall apply to the Licensing Officer in the-prescribed form and in the prescribed manner. Such application shall bear a court-fee stamp of two rupees and shall be accompanied by the prescribed licence fee.