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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in The Haryana Prohibition of Cow Slaughter Rules, 1972

(3)After examining the bull or bullock the Competent Authority shall either issue a certificate in Form B or refuse to issue the same. In either case it shall record its reasons on the application.