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[Cites 0, Cited by 161] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Animal Preservation Act, 1954

(1)Notwithstanding any law for the time being in force or any usage to the contrary, no person shall slaughter or cause to be slaughtered any animal unless, he has obtained in respect of such animal a certificate in writing from the Competent Authority appointed for the area that the animal is fit for slaughter.