Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 6 in The Maharashtra Live-Stock Improvement Act, 1933

6. Grant of licences.—

Every licence for the keeping of a bull shall be granted by a live-stock officer authorised by the State Government by general or special order in this behalf in such form, for such period, and subject to such terms, conditions and restrictions as may be prescribed:Provided that no fee shall be charged for the grant of a licence.