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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(5)(c) in The Karnataka Animal Diseases (Control) Act, 1961

(c)certifies in writing that any animal is infective, though not affected with contagious or infectious disease, the animal shall be subjected to such treatment, if any, and be otherwise dealt with in such manner as may be prescribed.