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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Uttar Pradesh - Subsection

Section 432(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)No person shall without the written permission of the Municipal Commissioner bring into the City any cattle, sheep, goats or swine intended for human consumption, or the flesh of any such animal which has been slaughtered at any slaughter-house or place not maintained or licensed under this Act.