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[Cites 0, Cited by 7] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Prevention Of Cruelty To Animals Act, 1960

(2)No order under sub-section (1) shall be made unless it is shown by evidence as to a previous conviction under this Act or as to the character of the owner or otherwise as to the treatment of the animal that the animal, if left with the owner, is likely to be exposed to further cruelty.