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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2)(b) in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.

(b)the animal has become permanently incapacitated for breeding, draught or giving milk due to injury, deformity or any other cause.