Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(1) in The M.P. Horse Sickness Act, 1960 (1)No person importing or exporting a horse by a route appointed under Section 4 shall pass beyond a quarantine station unless he holds a permit under Section 11.
