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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(a) in The Karnataka Animal Diseases (Control) Act, 1961

(a)Where the State Government confirms any such declaration, either with or without modifications, it shall by notification, define the limits of the area to which the declaration with modifications, if any, made therein, shall apply and declare such area to be infected area;