Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(b) in The Orissa Prevention of Cow Slaughter Act, 1960

(b)a bull or bullock, unless he has obtained a certificate in writing, from the competent authority of the area in which such bull or bullock is to be slaughtered certifying that it is fit tor slaughter.