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[Cites 0, Cited by 0] [Section 378(1)] [Section 378] [Entire Act]

State of Gujarat - Subsection

Section 378(1)(iv) in The Gujarat Provincial Municipal Corporations Act, 1949

(iv)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.