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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Pashu (Niyantran) Adhiniyam, 1976

(1)If the State Government is of the opinion that it is necessary or expedient so lo do for the purpose of promoting the public safety or public convenience or public health, it may, by a notified order, prohibit or regulate the keeping, maintaining or movement of any cattle in any particular place or area specified in such order.