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[Cites 0, Cited by 1] [Section 4B] [Entire Act]

State of Bihar - Subsection

Section 4B(2) in Bihar Preservation and Improvement of Animals Act, 1955

(2)Whosoever contravenes or attempts to contravene or abets the contravention of the provisions of this Chapter shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.