Section 2 in The M.P. Live-Stock Improvement Act, 1950
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"approved bull" means a bull certified as such under Section 7 or supplied by Government in a local area for breeding purpose;(b)"bull" means a male calf above such age as the State Government may, by notification, prescribe for any local area;(c)"Director" means Director of Veterinary Services, Madhya Pradesh;(d)"Live Stock Officer" means the Director and includes any officer authorised by him to exercise all or any of the powers under the Act;(e)"prescribed" means prescribed by rules made under this Act.
