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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(5) in The Orissa Prevention of Cow Slaughter Act, 1960

(5)The Government may, at any time for the purposes of satisfying themselves as to the legality or propriety of the action taken under this section, call for and examine the record of any case and may pass such orders thereon as they may deem fit.