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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(d) in The Punjab Prohibition of Cow Slaughter Act, 1955

(d)the forms and contents of the certificate mentioned in sub- clause (a) of sub-section (1) of section 4 and the authorities competent to grant it :
(dd)[ the form in which the permit under section 4B is to be granted and the fee in respect of issuing such permit] [Inserted vide Haryana Act 6 of 1980.].