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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jharkhand - Subsection

Section 67(i) in Bihar Coal Mining Area Development Authority Rules, 1988

(i)No person shall be admitted to the slaughter house except for the purpose of slaughtering animals intend for human consumption, skinning, cutting up and cleaning the carcases of animals slaughtered therein.