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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Bombay Presidency - Subsection

Section 31(2) in The Bombay Diseases of Animals Act, 1948

(2)Such police officer may seize any animal in respect of which an offence has been committed, and shall without delay obtain the orders of a judicial magistrate for its custody.] [This portion was substituted for the word 'Whoever-' by Maharashtra 3 of 1960, Section 13(a).]