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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Horse Sickness Act, 1960

(1)Where a horse has been destroyed under the provisions of this Act, the Veterinary Officer shall dispose of the carcass, the beddings of the horse and other articles used in connection in such manner as he may deem fit.