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

State of Madhya Pradesh - Subsection

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

(b)The fee under clause (a) above shall be [rupees fifteen] per head of cattle for which permission for slaughter is sought. The fee shall be credited into the nearest Government Treasury under the head XXVII-Animal Husbandry-B-Ot receipts-(2) Fees and other receipts.