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State of Haryana - Section

Section 7B in The Haryana Prohibition of Cow Slaughter Rules, 1972

7B. Fee.

- The fee for issuing a permit under Section 4B shall be [one hundred and twenty rupees] [Substituted by Haryana Notification No. GSR 20/PA15/56/section 10/85 dated 4.3.1985.] in case of cow/heifer and [forty] [Substituted by Haryana Notification No. GSR 20/PA15/56/s.10/85 dated 4.3.1985.] rupees in case of bull/bullock/ox/male calf.] [Rules 7-A and 7-B inserted vide GSR 53/PA15/56/Section 10, dated 8th May, 1980.]