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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(2) in The Bengal Diseases Of Animals Act, 1944

(2)When a [Veterinary Officer] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] vaccinates or inoculates any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] he may for the purpose of identification also mark such [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] in such manner as may be prescribed.