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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4)(c) in The Prevention Of Cruelty To Animals Act, 1960

(c)the offence for which the conviction was made was committed in an area in which under the law for the time being in force a licence is necessary for the keeping of any such animal as that in respect of which the conviction was made.