Section 5(3)(a) in The Gujarat Animal Preservation Act, 1954

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State of Gujarat - Subsection

Section 5(3)(a) in The Gujarat Animal Preservation Act, 1954

(a)the slaughter of any of the following animals for such bonafide religious purposes, as may be prescribed, namely :-

(i)any animal above the age of fifteen years other than a cow, bull or bullock.