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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(ii) in The Punjab Livestock and Birds Diseases Act, 1948

(ii)no compensation shall be paid in respect of any [livestock or bird] which, when it was brought into the [State] of [Haryana] [Substituted by Haryana Adaptation Laws Order, 1968.], was affected with the disease on account of which it was destroyed.