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 0] [Section 9B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9B(2) in The M.P. Cattle Diseases Act, 1934

(2)Every Mukaddam, Patel, Secretary or Executive officer of the local authority concerned who becomes aware of any case of infective cattle whether from report received under sub-section (1) or otherwise shall forthwith send intimation of the same to the appropriate Veterinary Assistant Surgeon.