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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Glanders and Farcy Act, 1899

(2)In any such notification the State Government may further direct that the Act or any provision so applied shall apply in respect of-
(a)all or any of the diseases mentioned or specified in a notification under section 2, sub-section (1),
(b)all animals or any class of animals mentioned in section 2, sub-section (2).