Section 2 in Rajasthan Preservation of Certain Animals Act, 1950
2. [ [Section 2 & 3 deleted by Rajasthan Bovine Animal (Prohibition of Slanghter and Regulation of Temporary Migrotion or Export) Act, 1995. For old Reference Sections 2 & 3 was as follows:-2. Killing a cow, etc Whoever intentionally kills a bull, cow, ox or calf shall be punished with imprisonment of either description for a term which may extend to ten years and shall also be liable to fine.3. Causing serious bodily injury to a cow, etc. Whoever intentionally causes serious bodily injury to a bull, cow, ox or call shall be punished with imprisonment of either description for a term which may extend to seven years or with fine or with both.]
- Deleted by Rajasthan Bovine Animal' (Prohibition of Slanghter and Regulation of Temporary Migration or Export) Act, 1995.]
