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

State of Madhya Pradesh - Subsection

Section 9A(4) in The M.P. Cattle Diseases Act, 1934

(4)On the date announced under sub-section (3), every person in charge of cattle which are liable to compulsory inoculation under sub-section (2), shall produce or cause to be produced the same before the Veterinary Officer for inoculation against rinderpest and for being marked in the prescribed manner.