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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Agricultural Cattle Preservation Rules, 1959

(1)In any area in which there is no place fixed for slaughter by or under a law relating to local authority in force, the Competent Authority shall fix a place at which the cattle may be slaughtered under the Act.