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[Cites 0, Cited by 60] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in The Gujarat Animal Preservation Act, 1954

(1)Whoever in contravention of the provisions of sub-section (1) of section 5, slaughters any animal without a certificate for which such certificate is required, shall, on conviction be punished with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees.