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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Meghalaya - Subsection

Section 258(2)(i) in Meghalaya Municipal Act, 1973

(i)destroy or cause to be destroyed or confine, or cause to be confined, for such period as the Board may direct any dog suffering from any loathsome disease or reasonably suspected to be suffering from rabies, or bitten by any dog or other animal suffering or suspected to be suffering from rabies;