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State of Odisha - Section

Section 37 in The Orissa Animal Contagious Diseases Act, 1949

37. Bar of claim to compensation.

- No person shall be entitled to any compensation in respect of the destruction of any animal, or in respect of any other loss, injury, detriment or inconvenience caused to him by reason of anything done under this Act in good faith excepting that provided for in Section 18.