Section 122(3)(b) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Madhya Pradesh - Subsection

Section 122(3)(b) in The M.P. Public Health Act, 1949

(b)flesh or meat carried through any local area for consumption outside the limit thereof and not stored anywhere within such limits in the course of transit, or

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State of Madhya Pradesh - Subsection

Section 122(3)(b) in The M.P. Public Health Act, 1949