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Raj. HC: Provision of Appeal Recommended in Matters of Transporting Bovine Animals Without Permit - (03 Jul 2024)

CIVIL

Rajasthan High Court has recommended the introduction of provisions of appeal in matters where orders are passed under Section 6A of the Rajasthan Bovine Animal Act, for confiscation of conveyance used to transport bovine animals without a permit.

Tags : RAJASTHAN HIGH COURT   BOVINE ANIMALS   CONFISCATION  

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