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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Prevention of Cow Slaughter Act, 1960

(1)Whoever contravenes or attempts to contravene or abets the contravention of the provisions of Section 3 shall be guilty of an offence punishable with rigorous imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.