Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(2) in The Orissa Glanders and Farcy Rules, 1941 (2)A horse becomes subject to the provisions of the Act and rules relating to slaughter, immediately if it is infected, that is to say, before it shows clinical symptoms of disease.
