Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Govansh Vadh Pratishedh Rules, 2004

4. Aid and grant to institution.

(1)Institutions having a minimum of one hundred of unproductive infirm, aged and diseased cow progeny, shall get aid under various schemes of State Government/Government of India.
(2)Institutions mentioned in sub-rule (1) shall also get grant from marketing committee under clause (iv) of sub-section (3) of Section 17 of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973).