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[Cites 0, Cited by 0] [Section 311(5)] [Section 311] [Entire Act]

State of Haryana - Subsection

Section 311(5)(c) in Haryana Municipal Corporation Act, 1994

(c)knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by any animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Commissioner or give information which is false.