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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Gujarat - Subsection

Section 335(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)No person shall without the written permission of the Commissioner bring into the City any cattle, sheep, goats or swine intended for human consumption, or the flesh of any such animal which has been slaughtered at any slaughter-house or place not maintained or licensed under this Act.