Section 3(3)(b) in The U.P. Prevention of Cow Slaughter Act, 1955

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

State of Uttar Pradesh - Subsection

Section 3(3)(b) in The U.P. Prevention of Cow Slaughter Act, 1955

(b)in the case of a bull, it has become permanently unfit and unserviceable for the purpose of breeding and, in the case of bullock, it. has become permanently unfit and unserviceable for the purposes of daughter and any kind of agricultural operation :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 3(3)(b) in The U.P. Prevention of Cow Slaughter Act, 1955