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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(3) in The Gujarat Diseases of Animals (Control) Act, 1963

(3)In making a rule under sub-section (1) or sub-section (2), the State Government may provide that a breach thereof shall be punishable with fine which may extend in case of a first conviction to fifty rupees and in the case of a second or subsequent conviction to one hundred rupees.