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[Cites 0, Cited by 0] [Section 290(6)] [Section 290] [Entire Act]

Union of India - Subsection

Section 290(6)(c) in The Cantonments Act, 2006

(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, neglects to give immediate information of the fact to the Chief Executive Officer or gives information which is false, shall be punishable with fine which may extend to two thousand rupees.