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[Cites 0, Cited by 2] [Section 403(2)] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(2)(e) in The Mumbai Municipal Corporation Act, 1888

(e)nothing in this section shall be deemed to prevent the Commissioner from granting written permission for the slaughter of an animal in any place that he thinks fit, on the occasion of any festival or ceremony or under special circumstances;