Section 23(2)(g) in The Maharashtra Live-Stock Improvement Act, 1933

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(g) in The Maharashtra Live-Stock Improvement Act, 1933

(g)under sections 11 and 16, prescribing the manner in which a bull shall castrated, and the manner in which inquiry regarding the ownership of a bull shall be made, and costs, charges and expenses for the maintenance and sale of a bull shall be determined,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 23(2)(g) in The Maharashtra Live-Stock Improvement Act, 1933