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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3)(a) in The M.P. Horse Sickness Act, 1960

(a)for being examined, tested, compulsorily inoculated against horse sickness and marked for the purpose of identification in such manner as the State Government may specify; and