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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)

(2)The Government may, by notification in the Jammu and Kashmir Government Gazette, specify the season or seasons during which and the route or routes by which animals may be imported into any locality and no person shall import animals into any locality otherwise than during the season and by the route so appointed.