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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Live-Stock Improvement Act, 1950

(2)No such notification shall be issued unless the State Government is satisfied that the number of bulls in the specified area which are fit to be certified as approved under Section 7 together with such number of bulls as may be supplied by State Government in any local area for breeding purpose will be adequate to maintain the rate of propagation of the species.