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] [Entire Act] State of Madhya Pradesh - Section Section 15 in The M.P. Gram Panchayat (Regulation of Slaughter House) Rules, 1998 15. No person shall remove entrails and of falls from the slaughter house until they have been properly washed and cleaned.
