Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 68 in The U.P. Habitual Offenders' Restriction Rules, 1957 68. No animals, the killing of which may wound the religious susceptibilities of any group of persons residing within the limits of the settlement, shall be slaughtered therein.
