Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Agricultural Cattle Preservation Rules, 1959

4.

On receipt of the application under Rule 3 the Competent Authority shall by order direct the person keeping the agricultural cattle to submit such cattle for examination by the Veterinary officer and thereupon it shall be the duty of the person keeping such cattle to submit it for examination accordingly and render all reasonable assistance in connection with the examination.