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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1) in The Assam Cattle Preservation Act, 1950

(1)Notwithstanding anything in any other law for the time being in force or in any usage to the contrary, no person shall slaughter any cattle unless he had obtained in respect thereof a certificate in writing signed by the Veterinary Officer for the area in which the cattle is to be slaughtered that the cattle is fit for slaughter.