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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(a) in The Punjab Livestock and Birds Diseases Act, 1948

(a)the bringing or taking into the [State] of [Haryana] [Substituted by Haryana Adaptation Laws Order, 1968.] or any specified place therein of any [livestock or birds] [Substituted for the word 'Animals' by Punjab Act 33 of 1961, Section 4.], alive or dead or of any parts of [livestock or bird], or of any kind of fodder, bedding or other things which may, in their opinion, carry infection;