Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(b) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959

(b)any other agricultural cattle unless he has obtained in respect of such cattle a certificate in writing issued by the Competent Authority for the Area in which the cattle is to be slaughtered that the cattle is fit for slaughter.