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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(b) in The Karnataka Animal Diseases (Control) Act, 1961

(b)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification (i) the bringing into such area or any other area in the State or any part thereof, (ii) the removal from such area into any other area in the State or any part thereof or (iii) the transport from one place to another in such area, of animals, alive or dead or of any products of animals or of any parts of animals or of any fodder, bedding, or other thing used in connection with animals which may in the opinion of the State Government, carry infection; or