Section 18 in Bihar Preservation and Improvement of Animals Act, 1955
18. Provisions of the Act to apply to horses, camels, asses and mules.
- Notwithstanding anything contained to the contrary in the Glanders and Earcy Act. 1899 (XIII of 1899), the provisions of this Chapter shall have effect in respect of horses, camels, asses and mules in any area to which the provisions of this Chapter may be applied under sub-section (3) of Section I.
