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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(b) in The Karnataka Animal Diseases (Control) Act, 1961

(b)cause a copy of such order to be delivered at the office of the local authority or to the nearest station master of the railway administration, as the case may be;