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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020

(2)Any cattle slaughtered under sub-section (1), shall be disposed of under the supervision of the veterinary officer not below the rank of Veterinary Officer, the Department of Animal Husbandry and Fisheries in such manner as may be prescribed.