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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in The Orissa Animal Contagious Diseases Rules, 1957

(3)In the event of the Director not being satisfied with the report of the Veterinary Surgeon, he shall immediately, on behalf of the State Government, issue orders under intimation to the District Animal Husbandry and Veterinary Officer and the District Magistrate for cancellation of the declaration made by the Veterinary Surgeon.