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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Tamil Nadu Animal Preservation Act, 1958

(1)Whoever poisons, maims or renders useless any animal with intent to make, or knowing that he is likely to make, such animal fit for slaughter under the provisions of this Act, shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to one thousand rupees or with both.