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[Cites 0, Cited by 0] [Section 119(6)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(6)(c) in Cantonments Act, 1924

(c)knowing or having reason to believe that any dog or animal belonging to him or in his charge has been bitten by an animal suffering or reasonably suspected to be suffering from rabies, neglects to give immediate information of the fact to the Executive Officer or gives information which is false, shall be punishable with fine which may extend to two hundred rupees.