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] [Entire Act] State of Bihar - Section Section 1 in The Bengal Cruelty to Animals Act, 1869 1. [ Definition of "animal". [Substituted for the original Section 1 by Bengal Act 3 of 1900 Section 1.] - In this Act, the word "animal" means any domestic or captured animal.]
