Section 3 in The Live-Stock Importation (Amendment) Act, 2001
3. Amendment of section 2.-
In section 2 of the principal Act, after clause (c), the following clause shall be inserted, namely:-' (d)" live- stock products" include meat and meat products of all kinds including fresh, chilled and frozen meat, tissue, organs of poultry, pig, sheep, goat; egg and egg powder, milk and milk products; bovine, ovine and caprine, embryos, ova, semen; pet ood products of animal origin and any other animal product which may be specified by the Central Government by notification in the Official Gazette.'.
