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State of Tamilnadu - Section

Section 3 in Glanders and Farcy (Tamil Nadu Amendment) Act, 1965

3. Amendment of section 13, Central Act XVIII of 1899.

- In section 13 of the principal Act, after the word "whoever", the words, figure and letter "fails to comply with or contravenes the terms of any notification issued under section 3-A, or" shall be inserted.