Section 3 in The Assam Cattle Preservation Act, 1950
3. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(i)"Cattle" means an animal to which this Act applies;(ii)[***](iii)"Prescribed" means prescribed by rules made under this Act;(iv)"Veterinary Officer" means a person appointed as such or invested with the powers of a Veterinary Officer under Section 4.
