Section 37 in The Bombay Diseases of Animals Act, 1948
37. [ Power of State Government to add to the Schedule. [Sections 37 and 38 were inserted by Maharashtra 3 of 1960, Section 16.]
- The State Government may, by notification in the Official Gazette, specify in the Schedule any disease affecting animals and on the issue of such notification, the Schedule shall be deemed to be amended by the inclusive of the said disease therein.
