Section 4 in Glanders and Farcy (Tamil Nadu Amendment) Act, 1965
4. Amendment of section 14, Central Act XIII of 1899.
- In sub-section (2) of section 14 of the principal Act, -(i)in clause (d), the word "and" at the end shall be omitted-,(ii)in clause (e), the word "and" shall be added at the end;(iii)after clause (e), the following clause shall be added, namely:"(f) provide for all matters expressly required or allowed by this Act to be prescribed.".
