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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(vii) in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977

(vii)any animal not meant for slaughter or for the slaughter of which the slaughter house is not provided. Any animal brought into the slaughter house in contravention of this bye-law shall be summarily removed under orders of the Superintendent.