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

State of Karnataka - Subsection

Section 3(2) in Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021

(2)A farmer or a person who want to purchase cattle from other states for bonafide agriculture of milch purpose shall obtain consent letter from an officer not below the rank of the Taluk Magistrate of the respective state. Such person shall obtain transport certificate from the Jurisdiction Veterinary officer either personally or online.