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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(4) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)

(4)The Government may, by notification in the Government Gazette, add to, amend, very or rescind, any notification published under sub-section (3) either on its own motion or on a further report of the Veterinary Surgeon submitted to it through the prescribed authority.