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[Cites 0, Cited by 3] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Prevention Of Cruelty To Animals Act, 1960

(2)In any case where the Advisory Board has reported that there is, in its opinion, no sufficient cause for the detention of the person concerned, the appropriate Government shall revoke the detention order and cause the person to be released forthwith.