Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 33] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(2) in The Gujarat Animal Preservation Act, 1954 (2)"Competent Authority" means a person or body of persons appointed under section 4 to perform the functions of a Competent Authority under this Act:
