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

State of Karnataka - Subsection

Section 3(1) in The Karnataka Animal Diseases (Control) Act, 1961

(1)The State Government may by notification, appoint a person duly qualified in veterinary medicine to be a Veterinary Officer for the purpose of this Act for such local area as may be specified in the notification.