Prevention short title of Cruelty to Animal Law Repealing Act, 1962
An Act to repeal certain enactments relating to the prevention of cruelty to animals in force in the State.
Be it enacted by the Madhya Pradesh Legislature the Thirteenth Year of the Republic of India as follows:
This Act may be called the Madhya Pradesh Prevention short title of Cruelty to Animal Law Repealing Act, 1962.
Repeal of certain enactments.
Where in pursuance of a notification under sub-section (3) of section 1 of the Prevention of cruelty to Animals Act, 1960 (No. 59 of 1960), any provision thereof comes into force in the State, any provision of the enactments mentioned in the Schedule which corresponds to the provisions so coming into force, shall thereupon stand repealed.
SCHEDULE
(See Section - 2)
REPEALS
| Year |
Number |
Name of enactment |
| 1949 |
52 |
The Madhya Bharat Prevention of cruelty to Animals Act, Samvat 2006. |
| 1990 |
XI |
The Prevention of Cruelty to Animals Act, 1890 as applied to the former State of Rajasthan by Adaptation of Central Laws Ordinance, 1950 (IV of 1950), in its application to Sironj region |
(To be published in Part II section 3 (Sub-section ii) of Gazette of India.
1 Received the assent of the Governor on the 11th July, 1962; assent first published in the Madhya Pradesh Gazette , Extraordinary on the 20th July, 1962)