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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Maharashtra - Subsection

Section 269(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)No person shall, without written permission of the Chief Officer, slaughter or cause to be slaughtered any animal for sale or supply of meat in the municipal area except in a municipal slaughter-house or a licensed private slaughter-house.