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[Cites 0, Cited by 9] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Prevention Of Cruelty To Animals Act, 1960

(d)“domestic animal” means any animal which is tamed or which has been or is being sufficiently tamed to serve some purpose for the use of man or which, although it neither has been nor is being nor is intended to be so tamed, is or has become in fact wholly or partly tamed;