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State of Madhya Pradesh - Section

Section 29 in The M.P. Horse Sickness Act, 1960

29. Power to make rules.

(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.
(2)Without prejudice to the generality of the foregoing power, such rules may provide for,-
(a)regulating the import into or export from the State or any infected area of horse;
(b)the powers, duties and procedures of Veterinary or other officers under this Act;
(c)the matters which are to be or may be prescribed.