Section 8(2)(a) in The M.P. Agricultural Cattle Preservation Rules, 1959

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State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Agricultural Cattle Preservation Rules, 1959

(a)the cattle is/is not over fifteen years of age or has/has not become permanently incapacitated for work or breeding due to injury, deformity or an incurable disease; and such permanent incapacity has not been caused deliberately; and

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State of Madhya Pradesh - Subsection

Section 8(2)(a) in The M.P. Agricultural Cattle Preservation Rules, 1959