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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3) in The U.P. Prevention of Cow Slaughter Act, 1955

(3)The carcass of the [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.] slaughtered under clause (a) of sub-section (1) shall be buried or disposed of in such manner as may be prescribed.