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State of Madhya Pradesh - Section

Section 5 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998

5.

The Secretary shall cause to be fixed at a conspicuous place in the slaughter house a notice showing :-
(i)the hours of the working of the slaughter house, and
(ii)any other directions which the Gram Panchayat may deem fit to issue in this behalf.