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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Prevention of Cow Slaughter Act, 1960

(2)No bull or bullock, in respect of which a certificate has been issued under Clause (b) of Sub-section (1) shall be slaughtered at any place other than the place indicated in the certificate or within thirty days of the date of issue of the certificate.