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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in The M.P. Live-Stock Improvement Act, 1950

(2)If on such inspection, he finds that action under Section 7 or Section 8 is appropriate, he shall lake such action; and if he finds that the bull is not fit for being certified as approved and is also not effectively castrated, he shall have it castrated and cause it to be branded with the appropriate mark.