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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2) in The M.P. Live-Stock Improvement Act, 1950

(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for-
(a)all matters required to he prescribed under this Act; and
(b)the powers and duties to be exercised and performed by officers acting under this Act and the procedure to be adopted by them in so acting.