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[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

State of Madhya Pradesh - Subsection

Section 139(3)(b) in The M.P. Public Health Act, 1949

(b)if the local authority has by notice in the prescribed manner during the prevalence of rabies directed that dogs shall not be at large without muzzles.