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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004

(2)Every person in occupation of any premises as is specified in sub-section (1) shall allow the Competent Authority, or the Veterinary Officer or any person authorised by the Competent Authority in writing, such access to the premises as he may require for the aforesaid purpose, and shall answer any question put to him by the Competent Authority, the Veterinary Officer or the person authorised, as the case may by, to the best of his knowledge and belief.