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

State of Karnataka - Subsection

Section 13(2) in The Karnataka Animal Diseases (Control) Act, 1961

(2)The State Government may appoint places where an Inspector may detain and inspect any such vessel or vehicle and if it is not in sanitary condition, require it to be cleansed and disinfected in the prescribed manner.