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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(2) in The Assam Cattle Preservation Act, 1950

(2)No certificate under sub-section (1) shall be issued unless the Veterinary Officer is of the opinion (which shall be recorded) that-
(a)the cattle is over fourteen years of age; or
(b)the cattle has become permanently incapacitated from work or breeding due to injury, deformity or any incurable disease.