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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(a) in The M.P. Cattle Diseases Rules, 1961

(a)Save in accordance with the conditions of a permit in writing in Form D, granted in this behalf by the Veterinary Officer concerned, no person shall remove or cause to be removed out of or into the infected area any cattle dead or alive, any product of a sick cattle or any part of a dead cattle, or any fodder, bedding, harness or other things used in connection with the sick or dead cattle.