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

State of Madhya Pradesh - Subsection

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

(2)Upon the issue of a notification under sub-section (1) all cattle m the said area as are above six months of age at the date of publication of the notification shall become liable for being compulsorily inoculated against rinderpest and marked for the purpose of identification in the prescribed manner.