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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.

(2)Subject to the provisions of sub-section (1) any order passed by the competent authority granting or refusing to grant a certificate, and any order passed by the State Government under sub-section (1), shall be final and shall not be called in question in any court.