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

State of Haryana - Subsection

Section 4(3) in The Haryana Prohibition of Cow Slaughter Rules, 1972

(3)After the certificate in Form D has been obtained, the owner of such cow, may salughter it or cause it to be slaughtered either on his own land or at a place reserved for this purpose by a local Authority.