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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(10) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(10)Death or culling of certified animal shall be informed to the Animal Breeding Regulatory Authority forthwith with a copy of report stating therein the cause of death and frozen embryo stock available of that animal at the time of the death of the animal to the Animal Certification Authority.