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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(8) in The Orissa Animal Contagious Diseases Rules, 1957

(8)The Inspector shall not grant a licence for the removal of any animal or animals from an infected place until seven days have elapsed since the animal ceased to be infective and it has been subjected to an inoculation with Anti-Rinderpest vaccine within the previous ten days :Provided always that nothing in this rule shall apply to an animal known to the Inspector to have been immunised against rinder-pest by the Serum or simultaneous method of inoculation or goat virus vaccination.