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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Live-Stock Improvement Act, 1950

(1)If, after such enquiry as the Live-stock Officer may deem fit to make, he finds that any bull is not owned or possessed by a known person, he shall cause the bull to be seized and inspected.