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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Prevention of Cow Slaughter Act, 1955

(1)Whoever contravenes or attempts to contravene or abets the contravention of the provisions of Section 3 or 5 shall be guilty of an offence punishable with rigorous imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both.