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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3)(b) in The M.P. Horse Sickness Act, 1960

(b)certifies in writing that any horse is affected with horse sickness the horse shall be destroyed or dealt with in such manner as may be prescribed.