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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(c) in Tamil Nadu Rinderpest Act, 1940

(c)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification in such area or any part thereof or any other area in the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.]--
(i)the holding of animal markets, animal fairs. animal exhibitions or other concentrations of animals ; or
(ii)the sale of, or other traffic in, infective animals or their products or the carcasses of animals which at the time of their death were infective, or any parts of such animals or any fodder, bedding or other thing used in connexion with such animals which may, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, carry infection.