73A. [ Extension of section 6B of Act XI of 1890 as in force in pre-Reorganisation State to rest of the State for the purposes of sections 74 to 77. [This section was inserted by Bombay 34 of 1959, section 25.]
- Section 6B of the Prevention of Cruelty to Animals Act, 1890, as in force in the [Bombay area of the State of Gujarat] (hereinafter in this section and in sections 74, 75 and 77 referred to as the said Act) is, for the purposes of sections 74 to 77 (both inclusive), hereby extended to, and shall be in force in, the remaining areas of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] he and in consequence thereof, any provisions corresponding thereto or dealing with the like matter, in force in any such areas of the State shall be deemed to have been substituted by the aforesaid provisions of the said Act.]
