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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

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

(3)Upon the issue of a notification under sub-section (1), all horses in the infected area shall become liable,-
(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
(b)for being subjected to such preventive measures as the Veterinary Officer may deem fit.