Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 314] [Entire Act] State of Odisha - Subsection Section 314(b) in Orissa Municipal Act, 1950 (b)that no person shall, for purposes of sale to the public, slaughter or permit to be slaughtered any cattle, horse, sheep, goat or pig, without or otherwise than in confirmity with a licence obtained from the Executive Officer:
