Section 3(1)(b) in The U.P. Prevention of Cow Slaughter Act, 1955

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in The U.P. Prevention of Cow Slaughter Act, 1955

(b)a bull or bullock, unless he has obtained in respect thereof a certificate in writing, from the competent authority of the area in which the bull or bullock is to be slaughtered, certifying that it is fit for slaughter, in any place in Uttar Pradesh; anything contained in any other law for the time being in force or an usage or custom to the contrary notwithstanding.

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in The U.P. Prevention of Cow Slaughter Act, 1955