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SC: Killing of Animals for Food is Permissible Under Law - (14 Mar 2023)

CIVIL

Supreme Court while dismissing a plea seeking to curb the killing of animals for food and to switch over to lab-generated meat, has observed that under Section 11 of Prevention of Cruelty to Animals Act eating of animals for food is permitted.

Tags : SUPREME COURT   PREVENTION OF CRUELTY TO ANIMALS ACT   MEAT  

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