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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(a) in The M.P. Agricultural Cattle Preservation Rules, 1959

(a)An application for a certificate under Section 4 shall be made by a person to the Competent Authority. Such application shall be accompanied by a treasury challan in token of having deposited the fee prescribed under clause (b) into the Government Treasury.