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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(d) in Cantonments Act, 1924

(d)fix the fee which shall be charged for such detention and provide that any such dog shall be liable to be destroyed or otherwise disposed of unless it is claimed and the fee in respect thereof is paid within one week;