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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Punjab - Subsection

Section 167(4) in Punjab Municipal Act, 1911

(4)Any person who slaughters for sale any animal at any place within a municipality other than one fixed by the committee under this section, if any places have been so fixed, shall be punishable with fine which may extend to [five hundred rupees.] [Substituted by Punjab Act No. 8 of 1976.]