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

State of Odisha - Subsection

Section 7(2) in The Orissa Prevention of Cow Slaughter Act, 1960

(2)Whoever fails to lodge information in accordance with the provisions of Sub-section (2) of Section 4 shall be guilty of an offence punishable with simple imprisonment for a term which may extend to one year or with fine which may extend to two hundred rupees or with both.