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[Cites 0, Cited by 0] [Section 311(2)] [Section 311] [Entire Act]

State of Haryana - Subsection

Section 311(2)(a) in Haryana Municipal Corporation Act, 1994

(a)cause to be destroyed, or to be confined for such period as he may direct, any dog or other animal which is, or is reasonably suspected to be suffering from rabies, or which has been bitten by any dog or other animal suffering or suspected to be suffering from rabies;