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.
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Il;l\('fi Ih.llu,h.~arh,\til' Hoi ...S . )...",-;
SublcCl:' lteK.• erloWi vlol_tlOIlS of "etlon \ l(d) ancI 11(£) of tile
FrevenUon o(Cruelly OJ An'mal he\. 1960 .
••• .
• II ncs come II> not'Cf allOvemmcllt tbIIl _rlOu, vlo"'lion~ of MC"dull
\ \ \el1aud \ I E oi the pRvention 01 c;rvell ( of ",nilnlll Ac\. 19&11 IS'! of 19601 as
.•'Ulelldl~1 by theCUlltTal Ac\. 26011982 arc OCfn"nn& In SO"'" pan. o[tlle SUIle
In "arne"lar. It has het'll no"", ttla. a lfrII.nomber ot camc:ls are bIIln,: .' .' .
trollspurled lrom RMjillltll.1Ito Ilnar p·.<iesb ~~0.1olher stales lor lliepl slalilheT.
•lIId ""'. Inmsltll,!1.and travellln~ thaUflh H,fY8!'L ".. Inhum,," .... nner In "",Ie"
In.~" nnlma1sarc Il'1lllSpanecl vlolatllllt 1'1'O'I1510n01 tl,t nho'le said ar.t ba, In 1M'
.to,,""" 'with I finn hand wtlll. following tof pr!YIIior.s01 the law.
\t ,. memo",. necessary Dlat thr p'J:lCe fD40e oislrlct admlnl~ .Ionl\
i
with "rhcr a~CIlC't•• involved In proLeCl!'II antluls riFts mllll taIce .11__.-y
"rllnu. \~ prevenl ttllS pasSlllle violative lit thc -A~ It is further a.cesAty that ca~t
(hl\Y rr.gl."'r~d .melcr tlIl~ and other t.~lcvall'acts are purs~ed witll villor I.. Ihe
•~n«'rnrlll.w ,'Ollr\S ... that tile objoctlve~of law for pre'lt! ..tlOn IIIcruelI:)'.n,"",I.
Itn~"thIC'll~U.
IlIstrlCl I",~,I. nl I'ollt< shuuld senllfCriodl< repoIU with I'cprd 10 actlnll
. 1••kV'\...,1:1. rell.~" .,•• tliln~" bell'Cu-an$\>or,edIn a l1Ialln.' vI(llati"~ of law. II sl,.111
• • I' • ;~ ,
,'".,. ,.,. cnsllr~cJ "Y ,,1I.authorlty 01 rii"cc,.~j!d to ... our. that anln,"\$ rescued .re
fl','!'" \! ",.II1\1't\\ III the' s\,anol\fd~ cXPC:('tt.,tt\ \!' tnt> law.
r") ~.
I .). _,.. r"_, •
I,~amll'Mathur}
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r.nllc:mm~n\,H.atyoA"a.Home! \)cpar\nwl\\
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3.. I211 “mm: 52222232 22222222222222: 22! P221222
21'. 2 ,m N2: 1 \IA151112W111\111 ‘111'12‘1 112A
22.22222 21222212222.22'222222 “4 5 2-29";
32202:: at 53212022 11“) and 1102
Subsect- Reg. sertous 21101
222:! 12:1. 1960
F revenuon of Crueuy of A222
ovcmmcm that smous violatic-ns of anemia»
12222222221 I221 196“ (59 of 19601 as
22 some parts of 2122: Sam.
12 has come 20 nutter of g
D
‘ 1 F. 222‘ the prevention 02' 2302:1222 n.
11 1211 and 2
«22222221221 by 2122- Cunnat ML 26 of 1982 are om 221212232
2 been 2202.81 2222 a W5 number at wilds “‘3‘ 22322222
212223221 23132232222222
122 223212021222. 22 ha.
222 Umr P'aocsh and other states for
222% The inhuman manner 222 wmdx
20222522222 at tho above 22222 at: has to be
trnn'spurlcd 220222 11822232122222
.2222! 22222 transiting and 2232222111222: 2120222222
212252 22222222222215 are transported «2222222222 22
222212 a firm hand M2112: followtng 2:22 pryvldons oi the law.
2531:: agiminimuon 22102222
man 2112.: :11 W22
stopped ‘
22 2: therefore. necessary that the p 212:: 922M122: d
w2222 22222222 agencws involved 122 92’0ch 2g 3222122315 rig“:
an the obiccfives of 1aw for prevennon of cruelty 22222222221:
«mwvmcd 1aw courts 52» In
.222: achieved.
odir reports wuh 222228211 20 2222212222
mm: 222 pohcv 512022125 sum. 222m
er 2210122222222 of law. 11 522.211
”mm: 12
2222222.»: bc‘wg 222225220?ch in :2 222222222
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ed to ensure 222a
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(122vcmmam Haryam Home Dun: 2212222 222
2 22222222221; rescued are
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