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[Cites 0, Cited by 0] [Section 453] [Entire Act]

State of Nagaland - Subsection

Section 453(2) in Nagaland Municipal Act, 2001

(2)If, as a result of any inspection under sub-section (1), any prosecution is instituted under this Chapter, the burden of providing that any such animal was not exposed or hawked about or deposited in or brought to any place for sale or preparation for sale or was not intended for human consumption, shall rest with the person prosecuted.