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[Cites 0, Cited by 0] [Section 322(2)] [Section 322] [Entire Act]

State of Haryana - Subsection

Section 322(2)(a) in Haryana Municipal Corporation Act, 1994

(a)to restrict the slaughter of any animal in any place on the occasion of any religious festival or ceremony subject to such conditions as the Commissioner may, by public or special notice, impose in this behalf; or