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State of Jharkhand - Section

Section 14 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005

14. Burden of proof.

- Where any any person is prosecuted for the offence under the provisions of this Act, the burden of proof that he had not committed the offence under the provision of the Act, shall be on him, if the prosecution is in a position to produce the prima facie evidence against him at the first instance.