Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in Performing Animals (Registration) Rules, 2001

(g)[ "prescribed authority" means the Central Government or such other authority including the Board or the State Government, as may be authorised by the Central Government.] [Substituted by S.O. 35(E), dated 8.1.2002]