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Patna HC Dismisses Plea for Interim Release of Cattle Seized Under Prevention of Cruelty Act - (17 Mar 2021)

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Patna High Court has dismissed an application filed by a person claiming ownership of the cattle seized for the alleged violation of the Prevention of Cruelty to Animals Act, 1960 and the rules pertaining to transport of livestock seeking their interim release. The High Court has expressed dismay at the Courts below for not ensuring the well-being of cattle.

Tags : PATNA HIGH COURT   INTERIM RELEASE OF CATTLE SEIZED  

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