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

Union of India - Subsection

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

(a)to restrict the slaughter of any animal in any place on the occasion of any festival or ceremony, subject to such conditions as to prior or subsequent notice as the Executive Officer with the previous sanction of the District Magistrate may, by public or special notice, impose in this behalf, or