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State of Madhya Pradesh - Section

Section 6 in The M.P. Live-Stock Improvement Act, 1950

6. Submission of bulls for inspection.

- On receipt of the intimation under Section 5, or on his own motion, the Live-stock Officer may, by order, require any person keeping a bull to submit the bull for inspection at any reasonable time and at a specified place in the village in which the bull is usually kept and thereupon, it shall be the duty of the person keeping the bull to submit it for inspection accordingly and render all reasonable assistance in connection with such inspection.