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

Union of India - Subsection

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

(a)it is shown by evidence as to a previous conviction or as to the character of the said person or otherwise as to the treatment of the animal in relation to which he has been convicted that an animal in the custody of the said person is likely to be exposed to cruelty;