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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Gujarat - Subsection

Section 241(2) in The Gujarat Municipalities Act, 1963

(2)Whoever forcibly opposes the seizure of cattle liable to be seized under this Act, and whoever rescues the same after them to a pound, shall, on conviction, be punished with imprisonment for a term not exceeding six months or with fine not exceeding five hundred rupees, or with both.