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[Cites 0, Cited by 0] [Section 352(1)] [Section 352] [Entire Act]

State of Karnataka - Subsection

Section 352(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)report the death of the animal to an officer of the health department of the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] of the city in which the death occured with a view to his causing the same to be removed.