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The Live-Stock Importation Act, 1898 2. Definitions.- In this Act unless there is anything repugnant in the subject or context,- (a) the expression "infectious or contagious disorders" includes tick-pest, anthrax, glanders, farcy, scabies and any other disease or disorder which may be specified by the Central Government by notification in the Official Gazette; and (b) "live-stock" includes horses, kine, camels, sheep and any other animal which may be specified by the Central Government by notification in the Official Gazette; 7[(c) "import" means the bringing or taking, by sea, land or air into 8[India].] 9[(d) "live-stock products" include meat and meat products of all kinds including fresh, chilled and frozen meat, tissue, organs of poultry, pig, sheep, goat; egg and egg powder, milk and milk products; bovine, ovine and caprine, embryos, ova, semen; pet food products of animal origin and any other animal product which may be specified by the Central Government by notification in the Official Gazette.] 7. Ins. by Act 40 of 1953, s. 3. 8. Subs. by Act 62 of 1956, s. 2 and the Schedule for "the territories to which this Act extends" (w.e.f.1-11-1956). 9. Ins. by Act 28 of 2001, s. 3 (w.e.f. 5-7-2001).    |
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