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

State of Haryana - Subsection

Section 3(2) in The Haryana Cattle Fairs Act, 1970

(2)Notwithstanding anything contained in any other law for the time being in force and save as provided by sub-section (1) it shall be unlawful for any person, society or local authority to hold, control, manage or regulate a cattle fair at any place in the State of Haryana.