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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2) in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020

(2)The permit issued under sub-section (1) shall be in such form and in such manner, and subject to payment of such fee as may be prescribed.