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 23] [Entire Act]

State of Odisha - Subsection

Section 23(3) in The Orissa Animal Contagious Diseases Rules, 1957

(3)In case of death or destruction of such animals only such portion of the carcass as in the opinion of the Veterinary Surgeon is fit for human consumption shall be exposed for sale, the remaining portions being either burnt or buried.