Section 3 in The Gujarat Animal Preservation Act, 1954
3. Definitions
In this Act, unless there is anything repugnant in the subject or context,-(1)"Animal" means an animal to which this Act applies ;(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:(3)"Prescribed" means prescribed by rules made under this Act;(4)"Schedule" means a Schedule appended to this Act.
