Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 19 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998

19.

No person shall remove or cause to be removed from the premises of the slaughter house any carcass or meat except in clean receptacle and covered in such manner as to be screened from public view and adequately protected against flies and dust.