Section 6 — Appointment of pound-keepers. Pound-keepers may hold other offices. Pound-keepers to be public servants.

1 [6. Appointment of pound-keepers. Pound-keepers may hold other offices. Pound-keepers to be public servants.-- The State Government shall appoint a pound-keeper for every pound. Any pound-keeper may hold simultaneously any other office under the Government. Every pound-keeper shall be deemed to be a public servant within the meaning of the Indian Penal Code (45 of 1860).]

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