Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 24 in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977 24. Animals approved for slaughter shall be branded or marked with a distinctive mark on ear, hoofs, or horns and admitted to the waiting-yard.
