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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(2) in The M.P. Live-Stock Improvement Act, 1950

(2)If the Live-stock Officer on inspection of an approved bull finds that the bull has contracted a heritable disease or has otherwise become unfit to function as an approved bull, he may take action for the castration and marking of the bull afresh in accordance with Section 9.