Section 13(4) in The Gujarat Diseases of Animals (Control) Act, 1963
(4)The [State Government] [Substituted for 'Commissioner' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] may by notification in the Official Gazette add to, amend, vary or rescind any notification published under sub-section (3) either [on its own motion] [Substituted for 'on his own motion' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] or on a further report of the Veterinary Surgeon [submitted to it] [Substituted for 'submitted to him' by Gujarat No. 15 of 1964, dated 2nd May, 1964.] through the prescribed authority.
