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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Madhya Pradesh - Subsection

Section 122(1) in The M.P. Public Health Act, 1949

(1)No person shall bring into any local area, without the permission in writing of the Health Officer thereof, the flesh or organs of any animal slaughtered outside the local area otherwise than in a slaughter house maintained or licensed by the Government or by a local authority.