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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(6) in The U.P. Prevention of Cow Slaughter Act, 1955

(6)[ Subject to the provisions herein contained, and action taken under this section, shall be final and conclusive and shall not be called in question.] [Substituted by U.P. Act XXXIII of 1958, Section 3.]