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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(a) in The Orissa Prevention of Cow Slaughter Act, 1960

(a)"competent authority" means the person or persons appointed in this behalf by the Government by notification to exercise the powers and perform the functions of a competent authority under this Act or the rules made thereunder for such area or areas and for such period as may be specified in the notification;