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

State of Odisha - Subsection

Section 5(3) in The Orissa Glanders and Farcy Rules, 1941

(3)The fact of such seizure and isolation shall be at once reported by the Inspector by a telegram to the Deputy Director, and in writing to the Magistrate and the nearest Veterinary Practitioner. The Inspector shall record his reasons for recommending the detention of the horse and full particulars of the case.