Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(4) in The M.P. Game Act, 1935 (4)Possession of a licence under the Indian Arms Act, 1878 (XI of 1878), or of a shooting permit shall confer a right on the holder thereof to shoot at or kill a bird or animal to which this Act applies.
