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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa Glanders and Farcy Rules, 1941

(3)If the Inspector is not satisfied that the disinfection has been thoroughly done, he may pass such orders as he may consider necessary to secure the proper disinfection of such building, place or thing and the owner or person in charge thereof shall be bound forthwith to carry out such order.