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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1)(a) in The Assam Cattle Diseases Act, 1948

(a)no person shall remove any animal, alive or dead, or any product of any animal (including its excreta) or any part of any animal or any fodder, bedding, harness or other thing used in connection with an animal, and