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(2) in The M.P. Grazing Rules, 1986 (2)No transit grazing licence shall be required for cattle upto 4 [cattle units] [Substituted by Notification No. 3944-X-3-88, dated 3-9-1988.] accompanying casual traveller including cartmen.
