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Union of India - Section

Section 2 in Live-Stock Importation Act, 1898

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context. -
(a)the expression "in fectious or contagious disorders" includes tick-pest, anthrax, glanders, farcy, scabies and any other disease or disorder which may be specified by the [Central Government] [Substituted for word "Governor-General in Council" by A.O., 1937] by notification in the [Official Gazette] [Substituted for word "Gazette of India" by A.O., 1937]; and
(b)"live-stock" includes horeses, kine, camels, sheep and any other animal which may be specified by the [Central Government] [Substituted for word "Governor-General in Council" by A.O., 1937] by notification in the [Official Gazette] [Substituted for word "Gazette of India" by A.O., 1937];
(c)[ "import" means the bringing or taking, by sea, land or air, into the territories to which this Act extends.] [Inserted by Act 40 of 1950, s.3.]
(d)[ "live-stock products" include meat and meat products of all kinds including fresh, chilled and frozen meat, tissue, organs of poultry, pig, sheep, goat; egg and egg powder, milk and milk products; bovine, ovine and caprine, embryos, ova, semen; pet food products of animal origin and any other animal product which may be specified by the Central Government by notification in the Official Gazette.] [Inserted by Live-stock Importation (Amendment) Act,2001 (28 of 2001) ]