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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in The Assam Cattle Diseases Act, 1948

(1)On the issue of a notification under Section 10, the owner of any animal which has died or believed to have died of any contagious disease, shall bury the animal at least 6 feet below, the surface of the ground or deal with it in such manner as may be prescribed.