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Kerala HC: Animal Owners Shall Register Animals with Local Self Govt Bodies - (15 Jul 2021)

CIVIL

Kerala High Court has issued additional guidelines and suggestions to improve the condition of animal welfare in the state. The Court has asked the State Government to direct local self-government bodies to immediately issue public notices requiring owners of all animals to register the animals with them within 6 months and to make such registration mandatory within 3 months of owning any animal.

Tags : KERALA HIGH COURT   REGISTRATION OF ANIMALS  

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