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[Cites 0, Cited by 0] [Section 301(2)] [Section 301] [Entire Act]

State of Assam - Subsection

Section 301(2)(a) in Gauhati Municipal Corporation Act, 1971

(a)Cause to be destroyed or to be confined for such period as he may direct, any dog or other animal which is, or is reasonably suspected to be, suffering from rabies, or which has been bitten by any dog or other animals suffering or suspected to be suffering from rabies; and