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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(b) in Tamil Nadu Rinderpest Act, 1940

(b)If after such examination the Veterinary Surgeon certifies in writing that any animal is affected with rinderpest the Inspector shall destroy the animal or deal with it in such other manner as may be prescribed.