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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(3) in The Punjab Livestock and Birds Diseases Act, 1948

(3)Where the [State] Government confirms such declaration either with or without modifications the [State] Government shall, by notification defining the limits of the area to which the notification shall apply, declare such area to be an infected area.