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

State of Karnataka - Subsection

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

(a)direct that all animals in such area or any class of such animals, shall be compulsorily inoculated in accordance with such rules as may be prescribed or such directions as may be specified in the notification;