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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(iii) in The Punjab Animal Contagious Diseases Rules, 1953

(iii)A certificate of an Inspector under the Act to the effect that an animal is or was affected with a scheduled disease under this Act and the amount of expenses incurred specified in the certificate shall for the purpose of this Act be conclusive evidence in all courts of justice of the matters certified.