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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(a) in The Bengal Diseases Of Animals Act, 1944

(a)no person shall remove any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], alive or dead, or any product of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] (including its excreta) or any part of any [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] or any fodder, bedding, harness or other things used in connection with an [livestock] [Substituted by Act No. 9 of 2008, dated 17.4.2008.], and