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Prevention of Cruelty to Animals Act, 1960 41. Repeal of Act II of 1890. - Where in pursuance of a notification under sub-section (3) of section 1 any provision of this Act comes into force in any State, any provision of the Prevention of Cruelty to Animals Act, 1890 (II of 1890. ), which corresponds to the provision so coming into force, shall thereupon stand repealed.    |
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