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

State of Maharashtra - Subsection

Section 5A(1) in The Maharashtra Animal Preservation Act, 1976.

(1)No person shall transport or offer for transport or cause to be transported cow, bull or bullock from any place within the State to any place outside the State for the purpose of its slaughter in contravention of the of provisions of this Act or with the knowledge that it will be or is likely to be, slaughtered.