No officer of police or other officer or pound-keeper appointed under the provisions herein contained shall, directly or indirectly, purchase any cattle at a sale under this Act. Pound-keepers when not to release impounded cattle.--No pound-keeper shall release or deliver any impounded cattle otherwise than in accordance with the former part of this Chapter unless such release or delivery is ordered by a Magistrate or Civil Court.Open in Lexace · Ask the AI about this section
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