Section 39 — Power to issue directions.

The Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009
The Central Government may, with the object of prevention, control and eradication of any infectious or contagious disease of animals, issue such directions to the State Government or other authorities under this Act, from time to time, including directions for furnishing such returns and statistics on scheduled diseases, and vaccination, as it may deem fit and every such direction shall be complied with.

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