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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(f) in Haryana Panchayati Raj Act, 1994

(f)direct the carrier of the carcasses of all animals dying within the village except the carcasses of animals slaughtered for consumption, shall not be disposed of within a radius of four hundred and forty metres of the limits of the residential area of the village;