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State of Madhya Pradesh - Section

Section 17 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959

17. Power, to grant exemptions.

- [(1) The State Government may, by general or special order and subject to such conditions as it may think fit to impose, exempt from the operation of this Act the slaughter of any male or female buffalo or the possession of flesh thereof for any religions, medical or research purposes.
(2)The State Government may by notification delegate to any officer not below the rank of Collector, all or any of its powers under sub-Section (l)] [Original Section is re-numbered as sub-section (1) and sub-Section (2) is inserted by M.P. Agricultural Cattle Preservation (Amendment) Act. 8 of 1962, Published in the M P Gazette extraordinary dated July 20, 1962.]