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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2) in The Bengal Diseases Of Animals Act, 1944

(2)"contagious disease" means rinderpest (that is to say, the disease commonly known as cattle plague), anthrax, hemorrhagic septicaemia, [foot-and-mouth disease, rabies, avian influenza (that is to say, the disease commonly known as bird flu)] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] and includes such other diseases as may be declared by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by notification in Official Gazette to the contagious diseases for the purposes of this Act;