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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Chattisgarh - Subsection

Section 264(4) in The Chhattisgarh Municipalities Act, 1961

(4)Any person who slaughters for sale any animal at any place within the Municipal area other than the one fixed by the Council under this section shall be punishable with fine which may extend to fifty rupees.