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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 26 in The M.P. Horse Sickness Act, 1960 26. Bar of claim to compensation. - No person shall be entitled to any compensation in respect of the destruction of any horse or thing under the provisions of this Act or any loss, injury or inconvenience caused to him by reason of anything lawfully done under this Act.
