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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Gujarat - Subsection

Section 188(1) in The Gujarat Panchayats Act, 1993

(1)Any person whose cattle have been seized under this Act or having been so seized, have been detained in contravention of this Act, may, at any time within ten days from the date of the seizure make a complaint to the Magistrate of the first class.