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[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(2)(b) in Cantonments Act, 1924

(b)to prevent the Executive Officer, with the sanction of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], from setting apart places for the slaughter of animals in accordance with religious custom, when such animal are slaughtered for consumption by the troops or for the purpose of the sale of the flesh thereof to the troops.