Section 10(2)(a) in The U.P. Prevention of Cow Slaughter Act, 1955

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

State of Uttar Pradesh - Subsection

Section 10(2)(a) in The U.P. Prevention of Cow Slaughter Act, 1955

(a)the conditions and the circumstances under which [cows, bulls or bullocks] [Substituted by U.P. Act XXXIII of 1958, Section 5 (i).] are to be slaughtered under sub-section (1) of Section 4;

(aa)[ form of certificate, and the procedure for disposal of the applications [* * *] [Added by U.P. Act XXXIII of 1958, Section 6 (2).] under Section 3;]

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State of Uttar Pradesh - Subsection

Section 10(2)(a) in The U.P. Prevention of Cow Slaughter Act, 1955