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[Cites 0, Cited by 0] [Section 378(1)] [Section 378] [Entire Act]

State of Gujarat - Subsection

Section 378(1)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)use or permit to be used any place without the City, whether as a slaughter house or otherwise, for the slaughtering of any animal intended for human food to be consumed in the City;