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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(7)(b) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

(b)It shall be the duty of the owner of the dog who has been suffering from or is suspected of rabies to report the matter without delay to the licensing authority.