Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(iv) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959 (iv)"Veterinary Officer" means a person appointed as such or invested with the powers of a Veterinary Officer under Section 3.
