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[Cites 0, Cited by 0] [Section 301(5)] [Section 301] [Entire Act]

State of Assam - Subsection

Section 301(5)(c) in Gauhati Municipal Corporation Act, 1971

(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.