Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Animal Contagious Diseases Rules, 1957

(2)The Director will submit proposals to the State Government to notify areas to be covered for the purpose of such compulsory prophylactic vaccination against rinderpest. After the work is over, the areas shall be declared by a fresh notification to be free from operation of this rule.