Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(d) in The Karnataka Animal Diseases (Control) Act, 1961 (d)“infected animal” means an animal which is affected with a contagious or infectious disease or has recently been in contact with or in close proximity to an animal so affected;
