Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Telangana - Subsection Section 3(ii) in Telangana Prohibition of Cow Slaughter and Animal Preservation Act, 1977 (ii)'competent authority' means a person or a body of persons appointed under section 4 to perform the functions of a competent authority under this Act;
