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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Rajasthan - Subsection

Section 249(a) in Rajasthan Municipalities Act, 2009

(a)cause to be destroyed, or to be confined for such period as he may direct, any dog or other animal which is, or is reasonably suspected to be, suffering from rabies, or which has been bitten by any dog or other animal suffering or suspected to be suffering from rabies;