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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(1) in The M.P. Govansh Vadh Pratishedh Rules, 2004 (1)Institutions having a minimum of one hundred of unproductive infirm, aged and diseased cow progeny, shall get aid under various schemes of State Government/Government of India.
