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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Odisha - Subsection

Section 10A(1) in The Orissa Animal Contagious Diseases Act, 1949

(1)The State Government may, by notification, declare any area to be an infected area and direct that every owner of any animal of the kind specified in the notification shall get it inoculated or vaccinated, as the case may be.