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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(a) in The Bombay Diseases of Animals Act, 1948

(a)the import, export or transport of any animals, or the carcasses thereof or of any part of animals or carcasses thereof or of any fodder, bedding or other thing used in connection with animals may, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were substituted for the words 'into the State' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] carry infection, or