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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)

(2)The government may, by a similar notification in the Jammu and Kashmir Government Gazette, appoint a person to be an Inspector for all or any of the purposes of this Act, and specify the area within which he shall exercise the powers and perform the duties of an Inspector under this Act.