Legal Document View

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
[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(d) in The M.P. Cattle Diseases Rules, 1961

(d)For the purpose of inoculating any cattle, the Veterinary Officer may, if necessary, by order issued in Form F and duly served upon the owner or person in charge of the cattle, require him to produce it for inoculation at the time and place specified in such notice.