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Wild Life (Protection) Act, 1972 33A. Immunization of live-stock (1) The Chief Wild Life Warden shall take such measures in such manner, as may be prescribed, for immunization against communicable diseases of the live-stock kept in or within five kilometers of a sanctuary. (2) No person shall take, or cause, to be taken or grazed, any live-stock in sanctuary without getting it immunized.]    |
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