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

State of Haryana - Subsection

Section 3(2) in The Haryana Prohibition of Cow Slaughter Rules, 1972

(2)On receipt of the application the Competent Authority shall fix a date for the production of the bull or bullock for examination at a place to be specified for the purpose and give intimation thereof to the applicant.