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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in Haryana Municipal (Regulation of Slaughter Houses) Bye-laws, 1977

(2)The knives and other instruments that have been used for cutting or examining any diseased organ, gland or tissue shall not again be used for any purpose, until they have been properly disinfected.