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[Cites 0, Cited by 0] [Section 304(2)] [Section 304] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 304(2)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(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;