Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Horse Sickness (Amendment) Ordinance, 1961 2 Of 1961 [20 September 1961] CONTENTS 1. Short Title 2. Amendment Of Section 7 Madhya Pradesh Horse Sickness (Amendment) Ordinance, 1961 2 Of 1961 [20 September 1961] Promulgated by the Governor in the Twelfth Year of the Republic of India. (First published in the "Madhya Pradesh Gazette" Extra- ordinary on the 10th July 1961.) An ordinance to amend the Madhya Pradesh horse sickness Act 1960 (no. 81 of 1960). Whereas the State Legislature is not in session, and the Government of Madhya Pradesh is satisfied that circumstances exist which render it necessary for him to take immediate action; Now, Therefore, in exercise of the powers conferred by Article 213 of the Constitution of India, the Governor of Madhya Pradesh is pleased to make and promulgate the following Ordinance:- 1. Short Title :- This Ordinance may be called the Madhya Pradesh Horse Sickness (Amendment) Ordinance, 1961. 2. Amendment Of Section 7 :- I n sub-section (1) of section 7 of the Madhya Pradesh Horse Sickness Act, 1960 (No. of 21 of 1960) after the words "State Government" occurring for the first time, the words "or such officer not below the rank of Deputy Director of Veterinary Services as may be authorized by the State Government in this behalf.", and after the words "State Government in this behalf", and time the words " or such officer shall respectively be substituted. By.. GOVERNOR, BHOPAL,MADHYA PRADESH.