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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(3) in The Orissa Animal Contagious Diseases Act, 1949

(3)In making a rule or regulation under this section, the State Government may direct that a breach of it shall be punishable with fine which may extend, in the case of a first conviction, to fifty rupees and in the case of a second or subsequent conviction to two hundred rupees.