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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(a) in Tamil Nadu Rinderpest Act, 1940

(a)direct that all animals in such area or any class of such animals shall be [compulsorily inoculated and marked with a prescribed mark] [These words were substituted for the words 'compulsorily inoculated' by section 2 of the Tamil Nadu Rinderpest (Amendment) Act, 1964 (Tamil Nadu Act 14 of 1964).] in accordance with such rules as may be prescribed or such directions as may be specified in the notification ;