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 9A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9A(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, declare any area to be a compulsory rinderpest inoculation area. Every such notification shall specify the limits of the area so declared and the fact of the issue of such notification shall be made widely known in such area in the manner prescribed.