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 2] [Entire Act] State of West Bengal - Subsection Section 2(4) in The Bengal Diseases Of Animals Act, 1944 (4)[ "infective", used with reference to any livestock, means affected by a contagious disease or having recently been in contact with or proximity to such livestock so affected;
