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 12] [Entire Act] State of Karnataka - Subsection Section 12(2) in The Karnataka Animal Diseases (Control) Act, 1961 (2)When a Veterinary Officer or Inspector vaccinates or inoculates any animal, he may for the purpose of identification mark such animal in such manner as may be prescribed.
