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[Cites 0, Cited by 0] [Section 433] [Entire Act]

State of Tamilnadu - Subsection

Section 433(20) in The Madurai City Municipal Corporation Act, 1971

(20)for requiring notice to be given whenever any milch-animal is affected with any infectious disease and prescribing the precautions to be taken in order to protect milch-cattle and milk against infections and contamination;