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[Cites 0, Cited by 0] [Section 310(5)] [Section 310] [Entire Act]

NCT Delhi - Subsection

Section 310(5)(c) in The New Delhi Municipal Council 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 an animal suffering or reasonably suspected to be suffering from rabies, fail or neglect to give immediate information of the fact to the Chairperson or give information which is false.