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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Manoeuvres, Field Firing and Artillery Practice Rules, 1964

(2)In selecting the time for the holding of manoeuvres or field firing and artillery practice, regard shall also be had to the following considerations :
(a)as far as practicable the manoeuvres or field firing and artillery practice should be held at a time when there is least likelihood of damage to standing crops or of interference with agricultural operations.
(b)dates of local fairs and religious gatherings should as far as possible be avoided.