Section 13(4) in The Bombay Diseases of Animals Act, 1948
(4)The [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Schedule.] may be notification in the Official Gazette amend, vary or rescind any notification published under sub-section (3) either [on his own motion] [These words were substituted for the words 'on its own motion' by Bombay 8 of 1958, Schedule.] or on a further report of the Veterinary Surgeon [submitted to him] [These words were substituted for the words 'submitted to It' by Bombay 8 of 1958, Schedule.] through the prescribed authority.
