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

State of Tamilnadu - Subsection

Section 19(f) in Tamil Nadu Rinderpest Act, 1940

(f)removes any animal or thing from any infected Area or place in contravention of section 14, shall be punished with fine which may extend to fifty rupees in the case of a first conviction and to one hundred rupees in the case of second or subsequent conviction whether under the same or any other clause of this section.