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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005

(1)The owner of every dog kept or brought within the committee, shall, on or before the 1st day of April in each year or within seven days of its arrival in the municipal area, get the dog registered at the office of the committee in Form A.