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] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(1) in The M.P. Pashu (Niyantran) Adhiniyam, 1976 (1)If any person contravenes any order made under Section 4, he shall on conviction be punished with imprisonment for a term which may extend to one year or with fine.
