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 1] [Section 5] [Entire Act] Union of India - Subsection Section 5(3) in The Prevention Of Cruelty To Animals Act, 1960 (3)The Central Government shall nominate one of the members of the Board to be its Chairman and another member of the Board to be its Vice-Chairman.
