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

State of Haryana - Subsection

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

(3)On registration, the owner shall be supplied by the committee with a metal token having name and address of owner engraved on it and the owner shall cause the dog to wear at all times a collar with the metal token supplied by the committee.