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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(a) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959

(a)the cattle is-
(i)over 15 years of age; or
(ii)[ has become permanently incapacitated for work or breeding due to injury, deformity or on incurable disease and such permanent incapacity has not been caused deliberately; and] [Substituted by M.P. Act No. 22 of 1961 for the original clause.]