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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in The Karnataka Animal Diseases (Control) Act, 1961

(2)The State Government or any officer authorised in this behalf, may appoint any person duly qualified in veterinary medicine to be an Inspector for all or any of the purposes of this Act and may specify the area within which he shall exercise the powers and perform the duties of an Inspector under this Act.