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SC: Authorities Have No Power to Confiscate Animals During Pendency of Case - (05 Jan 2021)

ENVIRONMENT

Supreme Court has said authorities have no power under the Prevention of Cruelty to Animals Act, 1960 to confiscate animals from traders during pendency of cases and gave a week’s ultimatum to the Centre to either amend the Act or suffer a stay on the 2017 Rules.

Tags : SUPREME COURT   CONFISCATION OF ANIMAL  

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