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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(6) in The Punjab Animal Contagious Diseases Rules, 1953

(6)The Inspector shall not grant a licence for the removal of any animal from any infected place or an infected area until 10 days have elapsed since the animals ceased to be infective and then only if they have been subjected to an inoculation with Anti-Rinderpest serum within the previous 10 days provided always that nothing in this rule shall apply to animal known to have been immunised against Rinderpest by the Serum Simultaneous method of inoculation or Goat Virus Vaccination.