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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(b) in Tamil Nadu Rinderpest Act, 1940

(b)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification, the bringing into such area from any other area in the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] or any part thereof, the removal from such area into any other area in the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] or any part thereof, or the transport from one place to another in such area, of any animals alive or dead, or of any products of animals or of any parts of animals, or of any fodder, bedding or other thing used in connexion with animals which may, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, carry infection ; or