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[Cites 0, Cited by 0] [Section 399(5)] [Section 399] [Entire Act]

NCT Delhi - Subsection

Section 399(5)(c) in The Delhi Municipal Corporation Act, 1957

(c)knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by an animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Commissioner or give information which is false.