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

State of Odisha - Subsection

Section 23(3) in The Orissa Animal Contagious Diseases Act, 1949

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