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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Himachal Pradesh - Subsection

Section 172(4) in The Himachal Pradesh Municipal Corporation Act, 1994

(4)Any person who slaughters, for sale any animal at any place within a municipal area other than one fixed by the municipality under this section, if any places have been so fixed, shall be punishable with a fine which shall not be less than twenty five rupees and more than two hundred rupees.