Section 2(m) in Bihar Preservation and Improvement of Animals Act, 1955
(m)"Veterinary Officer" means a Veterinary Assistant Surgeon of the Bihar Civil Veterinary Department acting as such within the local limits of his jurisdiction and includes any officer appointed by the State Government to discharge all or any of the functions of a Veterinary Officer under this Act;(mm)[ "Director" means the Director of Animal Husbandry, Bihar and includes any officer not below the rank of Deputy Director, Animal Husbandry, authorised by the State Government to discharge all or any of the functions of Director under this Act.] [Inserted by Act 59 of 1982.]
