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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(c) in The Karnataka Animal Diseases (Control) Act, 1961

(c)prohibit or regulate in such manner and to such extent as may be prescribed or as may be specified in the notification in such area or any part thereof or any other area in the State,-
(i)the holding of animal markets, animal fairs, animal exhibitions or other concentrations of animals; or
(ii)the sale of or other traffic in, infective animals or their products or the carcasses of animals, which, at the time of their death were infective, or any parts of such animals or any fodder, bedding or other thing used in connection with such animals which may, in the opinion of the State Government, carry infection.