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[Cites 0, Cited by 0] [Section 399(2)] [Section 399] [Entire Act]

NCT Delhi - Subsection

Section 399(2)(a) in The Delhi Municipal Corporation Act, 1957

(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;