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[Cites 0, Cited by 0] [Section 304(5)] [Section 304] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 304(5)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by any animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Commissioner or give information which is false.