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 13 in The M.P. Horse Sickness Act, 1960 13. Report of infection. - Every owner or person in charge or having control of any horse who has reason to believe that the horse is infective shall forthwith report the fact to the nearest Veterinary Officer.
