Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(a) in The Maharashtra Animal Preservation Act, 1976. (a)"Competent authority" means a person or body of persons appointed by the State Government under section 4 to perform the functions of a competent authority under this Act;
