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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(ii) in The Orissa Animal Contagious Diseases Act, 1949

(ii)no compensation shall be paid in respect of any animal which, when it was brought into the [State] [Substituted vide Adaptation Laws Order, 1950.] of Orissa, was affected with the disease on account of which it was destroyed.