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State of Tamilnadu - Section

Section 6 in Tamil Nadu Rinderpest Act, 1940

6. Duty of certain persons to report rinderpest.

- Every owner or person in charge of, and every veterinary practitioner who has been called to treat, an animal which he has reason to believe to be affected with rinderpest shall forthwith report the fact to the inspector exercising powers in the area.