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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2)(i) in The Karnataka Animal Diseases (Control) Act, 1961

(i)the test to which an animal may be submitted under sub-section (4) and the manner in which the animal may be dealt with under sub-section (5) of section 6;