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[Cites 0, Cited by 37] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955

(1)Whoever contravenes or abets the contravention of the provisions of Section 3, Section 5 or Section 5-A shall be punished with rigorous imprisonment for a term which may extend to seven years and with fine which may extend to ten thousand rupees.