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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9C(1) in The M.P. Cattle Diseases Act, 1934

(1)The State Government or such officer as it may authorise in this behalf may, by notification, published in the manner prescribed declare any area in which any contagious disease has broken out, or any area within in the opinion of the State Government, or such officer, is a danger of the spread of any such disease, to be an infected area.