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State of Tamilnadu - Section

Section 374 in The Coimbatore City Municipal Corporation Act, 1981

374. Slaughter of animals for sale for food.

- No person shall slaughter within the city except in municipal or licenced slaughter house any cattle, horse, sheep, goat or pig for sale or food or skin or cut up any carcass without or other wise than in conformity with a licence from the Commissioner or dry or permit to be dried any skin in such a manner as to cause a nuisance.