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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(5) in The Gujarat Diseases of Animals (Control) Act, 1963

(5)On publication of a notification under sub-section (3) or (4), any place declared by the Inspector or the Veterinary Surgeon to be an infected place and not included in the infected area as defined in such notification shall cease to be an infected place and the Inspector shall give notice accordingly to the owner, occupier or person in charge of such place.