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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(4) in The Orissa Animal Contagious Diseases Rules, 1957

(4)When the Veterinary Surgeon is satisfied that the area in question is free from infection, there being no fresh case of infection after fourteen days from the concurrence of the last case of infection, he will submit a report to this effect to the District Animal Husbandry and Veterinary Officer and also to the District Magistrate. The District Animal Husbandry and Veterinary Officer shall immediately send the report with his comments to the Director who, in his turn, shall submit proposal to the State Government for cancellation of the notification.