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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Bombay Presidency - Subsection

Section 6(1)(c) in The Bombay Diseases of Animals Act, 1948

(c)the sale or other dealings in, infective animals or the carcasses of, animals, which at the time of their death were infective, or any fodder, bedding or other thing used in connection which such animals which may, in the opinion of the [State] [Those word substituted for the word 'Provincial by the Adaptation of Laws Order, 1950.] Government [or Commissioner] [These words were inserted by Bombay 8 of 1958, Schedule.] carry infection.