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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Prevention Of Cruelty To Animals (Establishment And Regulation Of Societies For Prevention Of Cruelty To Animals) Rules, 2001

(d)"local authority" means a municipal board of municipal committee, a State Animal Welfare Board, district board or any local animal welfare organisation authorised by any law for the control and administration of any matter relating to animals within a specified local areas.